Expand

2026 2025 2024 2023 2022 2021

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

Shaik Imam vs Sri A.Pramod Reddy
2023 Latest Caselaw 743 Tel

Citation : 2023 Latest Caselaw 743 Tel
Judgement Date : 10 February, 2023

Telangana High Court

Shaik Imam vs Sri A.Pramod Reddy on 10 February, 2023

Bench: M.Laxman

           THE HONOURABLE SRI JUSTICE M.LAXMAN

         CIVIL MISCELLANEOUS APPEAL No.153 of 2009

JUDGMENT:

1. On the last date of hearing, when the matter was taken up for

hearing, there was no representation for the appellants, and

therefore, the matter was directed to be posted to today under the

caption 'for dismissal'. In spite of matter being listed today under

the caption 'for dismissal', there is no representation for the

appellants. This shows that the appellants have not evinced any

interest in prosecuting the case. Therefore, this appeal is liable to be

dismissed for non-prosecution.

2. Accordingly, this appeal is dismissed for non-prosecution. There

shall be no order as to costs. Miscellaneous petitions, if any,

pending, shall stand closed.

______________ M.LAXMAN, J Date: 10.02.2023 GVR

Download the LatestLaws.com Mobile App

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!

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

Shaik Imam vs Sri A.Pramod Reddy2023 Latest Caselaw 743 Tel