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Modem Sandhya vs Malladi Devika And Another
2022 Latest Caselaw 6195 Tel

Citation : 2022 Latest Caselaw 6195 Tel
Judgement Date : 28 November, 2022

Telangana High Court

Modem Sandhya vs Malladi Devika And Another on 28 November, 2022

Bench: G.Anupama Chakravarthy

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY


                SECOND APPEAL No.73 of 2013
JUDGMENT:

When the matter was taken up for hearing on

23.11.2022, 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".

2. Today, i.e., 28.11.2022, 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.

3. 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: 28.11.2022 Lk/Smk

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