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Syed Shoukath Pasha Quadri, ... vs Syed Kamal Pasha Quadri, 3Ors
2022 Latest Caselaw 5935 Tel

Citation : 2022 Latest Caselaw 5935 Tel
Judgement Date : 16 November, 2022

Telangana High Court

Syed Shoukath Pasha Quadri, ... vs Syed Kamal Pasha Quadri, 3Ors on 16 November, 2022

Bench: M.Laxman

             THE HON'BLE SRI JUSTICE M.LAXMAN


                APPEAL SUIT No. 1130 OF 1998


JUDGMENT:

1. This appeal is directed against judgment and decree dated

29.09.1997 in O.S.No.23 of 1981, on the file of Subordinate

Judge, Khammam.

2. Learned counsel for appellant submitted that he has no

instructions from the appellant, as such he cannot advance any

arguments.

3. The appeal pertains to the year 1998. Hence, I do not find

any reason for granting further adjournment and this appeal is

liable to be dismissed for non-prosecution.

4. In the result, the appeal is dismissed for non-prosecution.

No order as to costs. As a sequel, pending miscellaneous

applications, if any, shall stand closed.

_______________ M.LAXMAN, J

Date: 16.11.2022 GVR

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