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

Mohd.Jani Miya vs The Joint Director Of Marketing ...
2022 Latest Caselaw 5499 Tel

Citation : 2022 Latest Caselaw 5499 Tel
Judgement Date : 29 October, 2022

Telangana High Court

Mohd.Jani Miya vs The Joint Director Of Marketing ... on 29 October, 2022

Bench: G.Anupama Chakravarthy

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY
                     S.A.No.313 of 2014
JUDGMENT:

It was reported by the learnd counsel for the

appellant that, the sole appellant is no more. Therefore, the

matter was adjourned for taking steps to bring the LRs of

the appellant on record. But, there is no response from the

legal heirs of the sole appellant.

Therefore, this appeal is dismissed as abated with a

leave that it shall be restored if steps are taken for bringing

on record the LRs of sole appellant in this appeal.

Therefore, the second appeal is dismissed as abated.

Pending miscellaneous applications, if any, shall

stand closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 29.10.2022 Lk/ssm

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