Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

Kancharakuntla Padma vs Kancharkuntla Venkat Reddy
2022 Latest Caselaw 5112 Tel

Citation : 2022 Latest Caselaw 5112 Tel
Judgement Date : 13 October, 2022

Telangana High Court

Kancharakuntla Padma vs Kancharkuntla Venkat Reddy on 13 October, 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.265 OF 2005

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

No representation for the appellant.

2. The appeal is of the year 2005. It appears that the

appellant has no interest to pursue the appeal.

3. Under these circumstances, the appeal is dismissed for

default.

Miscellaneous Petitions, if any, pending in this appeal

shall stand closed. There shall be no order as to costs.

_______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J

Date: 13.10.2022 MD

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs