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M.A.Rahman,Barkathpura,Nizamabad vs D.Sujatha,Khaleelwadi,Nizamabadanr
2023 Latest Caselaw 339 Tel

Citation : 2023 Latest Caselaw 339 Tel
Judgement Date : 25 January, 2023

Telangana High Court

M.A.Rahman,Barkathpura,Nizamabad vs D.Sujatha,Khaleelwadi,Nizamabadanr on 25 January, 2023

Bench: M.Laxman

            THE HONOURABLE SRI JUSTICE M.LAXMAN

          CIVIL MISCELLANEOUS APPEAL No.193 of 2009

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: 25.01.2023.

TJMR

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