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M/S. Chelamala Constructions vs Union Of India Anr.
2023 Latest Caselaw 212 Tel

Citation : 2023 Latest Caselaw 212 Tel
Judgement Date : 11 January, 2023

Telangana High Court

M/S. Chelamala Constructions vs Union Of India Anr. on 11 January, 2023

Bench: M.Laxman

        THE HONOURABLE SRI JUSTICE M.LAXMAN

      CIVIL MISCELLANEOUS APPEAL No.912 of 2006

JUDGMENT:

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

for hearing, there was no representation for the appellant, 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 appellant. This shows that the appellant has not evinced

any interest in prosecuting the case. Therefore, this appeal is

liable to be dismissed for non-prosecution.

2. Accordingly, the civil miscellaneous 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: 11.01.2023 GVR

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