The Union Of Iondia Rep By Dir. ... vs Sri Prabhakar Advertisers Hyd
2022 Latest Caselaw 5137 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.1166 of 2002 AND CIVIL REVISION PETITION No.2743 of 2002

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

On 12.10.2022, as there was no representation for both

sides, these matters were directed to be listed today under the

caption 'for orders'. Even today, there is no representation for

both sides. It appears that the appellant has no interest to

pursue the matters.

2. Under these circumstances, the Civil Miscellaneous Appeal

and the Civil Revision Petition are dismissed for default.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J

Date: 14.10.2022 ssp