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

Amaravadi Venkata Chary vs Amaravadi Venkatamma Died
2022 Latest Caselaw 5517 Tel

Citation : 2022 Latest Caselaw 5517 Tel
Judgement Date : 31 October, 2022

Telangana High Court

Amaravadi Venkata Chary vs Amaravadi Venkatamma Died on 31 October, 2022

Bench: G.Anupama Chakravarthy

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY
                       S.A.No.112 of 2014
JUDGMENT:

When the matter is taken up for hearing on 29.10.2022, 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".

Today i.e., 31.10.2022, 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.

Therefore, this Court is constrained to dismiss the second

appeal for default and for non-prosecution.

Therefore, the second appeal is dismissed for non-prosecution.

There shall be no order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 31.10.2022

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