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Philips Electronics India Ltd., ... vs Electronic Service Point , Hyd And ...
2023 Latest Caselaw 453 Tel

Citation : 2023 Latest Caselaw 453 Tel
Judgement Date : 30 January, 2023

Telangana High Court

Philips Electronics India Ltd., ... vs Electronic Service Point , Hyd And ... on 30 January, 2023

Bench: M.Laxman

           THE HONOURABLE SRI JUSTICE M.LAXMAN

         CIVIL MISCELLANEOUS APPEAL No.371 of 2008

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: 30.01.2023.

GVR

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