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Chief Administrative Oifficer, ... vs Ch. Marthanda Rao And 3 Others
2022 Latest Caselaw 5983 Tel

Citation : 2022 Latest Caselaw 5983 Tel
Judgement Date : 17 November, 2022

Telangana High Court

Chief Administrative Oifficer, ... vs Ch. Marthanda Rao And 3 Others on 17 November, 2022

Bench: Shameem Akther, Nagesh Bheemapaka

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.490 of 2007

JUDGMENT: (Per Hon'ble Dr.SA,J)

No representation for both sides. Though the matter is

listed today under the caption "for orders" and passed over

for some time, there is no representation for the appellant. On

previous occasion also, there was no representation for the

appellant. It appears that the appellant has no interest to

pursue the appeal.

2. Under these circumstances, this Civil Miscellaneous

Appeal is dismissed for default.

Miscellaneous Petitions, if any, pending in this appeal

shall stand closed. No order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 17.11.2022 scs

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