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Mohd.Nisar Ahamed vs Mrs.Saira Banu
2022 Latest Caselaw 4516 Tel

Citation : 2022 Latest Caselaw 4516 Tel
Judgement Date : 8 September, 2022

Telangana High Court

Mohd.Nisar Ahamed vs Mrs.Saira Banu on 8 September, 2022

Bench: M.Laxman

               THE HON'BLE SRI JUSTICE M. LAXMAN

                 CIVIL REVISION PETITION No: 3058 of 2012

ORDER:

1. The Civil Revision Petition is filed against the judgment

dt.03.01.2012 passed in R.A.No.398 of 2010 by the Additional Chief

Judge, City Small Causes Court, Hyderabad.

2. There is no representation from the appellant even though the

matter is posted under dismissal caption. This C.R.P. is of the year 2012.

Therefore, the Civil Revision Petition is liable to be dismissed for non-

prosecution. The Interim stay granted earlier by this Court stands

vacated.

3. Accordingly, this Civil Revision Petition is dismissed for non-

prosecution. There shall be no order as to costs.

4. As a sequel, pending miscellaneous applications, if any, shall stand closed.

_______________ M. LAXMAN, J DATE:08.09.2022 BDR

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