Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

Ireni Laxmaiah Goud vs Ireni Parandhama Goud
2022 Latest Caselaw 5818 Tel

Citation : 2022 Latest Caselaw 5818 Tel
Judgement Date : 14 November, 2022

Telangana High Court

Ireni Laxmaiah Goud vs Ireni Parandhama Goud on 14 November, 2022

Bench: G.Anupama Chakravarthy

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY
                    S.A.No.280 of 2000
JUDGMENT:

When the matter was taken up for hearing on

11.11.2022, there was no representation for the appellant

in the forenoon as well as in the afternoon, therefore, the

matter was ordered to be posted today under the caption

"for dismissal".

Today, i.e., 14.11.2022, though the matter is listed

under the caption "for dismissal", there is no

representation for the appellant when the matter is called

in the forenoon as well as in the afternoon.

Therefore, the second appeal is dismissed for default

and for non-prosecution. No order as to costs.

Pending miscellaneous applications, if any, shall

stand closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 14.11.2022 Lk/Smk

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs