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Smt. Neena Ragamayee Neena vs Dr. M.S. Prabhucharan
2023 Latest Caselaw 1116 Tel

Citation : 2023 Latest Caselaw 1116 Tel
Judgement Date : 9 March, 2023

Telangana High Court

Smt. Neena Ragamayee Neena vs Dr. M.S. Prabhucharan on 9 March, 2023

Bench: Lalitha Kanneganti

               THE HON'BLE SRI JUSTICE K.S.APPA RAO

                      M.A.C.M.A.NO.1160 OF 2008

JUDGMENT:

Since none appeared nor any representation was made on

behalf of the appellant on 25.03.2011, the matter was directed to be

posted on 28.03.2011 under the caption "For Dismissal". On

28.03.2011, MACMA.MP.No.493 of 2011 was ordered, vacating the stay granted on 15.03.2010 in MACMA.MP.No.138 of 2009 and the MACMA was directed to be posted after two {2} weeks.

Today, when the matter is called twice, even though it appeared

under the caption "For Dismissal", none appears nor any representation is made on behalf of the appellant.

Hence, the MACMA is dismissed for default. No costs.

_______________ (K.S.APPA RAO, J)

10th June 2011 RRB

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Smt. Neena Ragamayee Neena vs Dr. M.S. Prabhucharan
2023 Latest Caselaw 1116 Tel

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Smt. Neena Ragamayee Neena vs Dr. M.S. Prabhucharan2023 Latest Caselaw 1116 Tel

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Smt. Neena Ragamayee Neena vs Dr. M.S. Prabhucharan
2023 Latest Caselaw 1116 Tel