G.Govind Reddy vs Jatan Raj Jain Died 6 Others
2022 Latest Caselaw 6083 Tel

              THE HON'BLE SRI JUSTICE M.LAXMAN
                         I.A.No.1 of 2022
                              In/And
             CITY CIVIL COURT APPEAL No.260 of 2003

COMMON JUDGMENT:

1.

The report filed by the Registrar (Judicial), High Court for

the State of Telangana, in pursuance of the Orders dated

15.11.2022 passed by this Court is accepted and the scanned

copy of the proceedings sheet is permitted to be placed in bundle.

2. There is no representation on behalf of the appellant and

the applicant who filed implead petition viz., I.A.No.1 of 2022,

inspite of the matter being listed under the caption, "for

dismissal".

3. Therefore, I.A.No.1 of 2022 is dismissed for non-

prosecution; the City Civil Court Appeal is dismissed for non-

prosecution. There shall be no order as to costs. Interim Orders

granted if any, shall stand vacated. Miscellaneous applications, if

any, pending shall stand closed.

______________________ JUSTICE M.LAXMAN 22.11.2022 ESP

THE HON'BLE SRI JUSTICE M.LAXMAN

I.A.No.1 of 2022 IN/AND C.C.C.A.No.260 of 2003

Dated: 22.11.2022

ESP