M. Narsimha vs The Commissioner,
2022 Latest Caselaw 5821 Tel

Citation : 2022 Latest Caselaw 5821 Tel
Judgement Date : 14 November, 2022

Telangana High Court

M. Narsimha vs The Commissioner, on 14 November, 2022

Bench: G.Anupama Chakravarthy

      THE HON'BLE SRI JUSTICE M.SEETHARAMA MURTI



                  SECOND APPEAL No.965 of 2008

JUDGMENT:

As there was no representation for the appellant on 02.06.2015, the matter was directed to be listed on 09.06.2015 under the caption 'for dismissal'. Even on 09.06.2015 as there was no representation, the matter was listed today under the same caption. Despite listing the matter under the caption 'for dismissal', there is no representation for the appellant. It indicates that the appellant is not interested in prosecuting the appeal.

2. Therefore, the second appeal is dismissed for default. No costs.

3. Miscellaneous Petitions pending, if any, shall stand closed.

__________________________

M.SEETHARAMA MURTI, J

16th June 2015.

mar

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