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Nallapaneni Rama Rao vs Union Of India, Rep.By Itsgm, Sc ...
2022 Latest Caselaw 5688 Tel

Citation : 2022 Latest Caselaw 5688 Tel
Judgement Date : 7 November, 2022

Telangana High Court

Nallapaneni Rama Rao vs Union Of India, Rep.By Itsgm, Sc ... on 7 November, 2022

Bench: A.Venkateshwara Reddy

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

      CIVIL MISCELLANEOUS APPEAL No.435 of 2012

JUDGMENT:

None appears on behalf of appellants. Perused the

proceedings dated 31.10.2022. This Civil Miscellaneous Appeal

is pending since last one decade and appellants are not evincing

any interest. Having regard to the said facts, since for the last

two hearings, the matter is listed under the caption 'for

dismissal', I do not find any merit to adjourn the matter in the

absence of proper representation on behalf of appellants.

Accordingly, this Civil Miscellaneous Appeal is dismissed for

default for non-prosecution. Miscellaneous applications, if any

pending, shall stands closed. In the circumstances of the case,

there shall be no order as to the costs.

________________________________ A.VENKATESHWARA REDDY, J 07-11-2022 PL/SA

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