N.V. Subba Raju, Secbad vs M/S Mamatha Chit Fund Private ...
2023 Latest Caselaw 1079 Tel

Citation : 2023 Latest Caselaw 1079 Tel
Judgement Date : 6 March, 2023

Telangana High Court

N.V. Subba Raju, Secbad vs M/S Mamatha Chit Fund Private ... on 6 March, 2023

Bench: T.Vinod Kumar, E.V. Venugopal

       THE HON'BLE SRI JUSTICE NOOTY RAMAMOHANA RAO
                             AND
                    THE HON'BLE MRS. JUSTICE ANIS

                     O.S.A. Nos. 15 AND 17 OF 2015
COMMON JUDGMENT: (per Hon'ble Sri Justice Nooty Ramamohana Rao)

         None appears for the appellant and there is no representation

also on his behalf. In fact, the Appeals have undergone several

adjournments. We therefore, infer that the appellant has no sustaining
interest in the matters and accordingly, the Appeals stand dismissed
for non-prosecution. No costs.

         Consequently, the miscellaneous applications, if any shall also
stand dismissed.

                                           -----------------------------------------

NOOTY RAMAMOHANA RAO, J

------------- ANIS, J

19th January 2016

ksld

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