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Chairman Md, Uco Bank, Kolkatta 2 ... vs M.Venkateswara Rao, Hyderabad
2023 Latest Caselaw 1335 Tel

Citation : 2023 Latest Caselaw 1335 Tel
Judgement Date : 20 March, 2023

Telangana High Court

Chairman Md, Uco Bank, Kolkatta 2 ... vs M.Venkateswara Rao, Hyderabad on 20 March, 2023

Bench: Abhinand Kumar Shavili, Pulla Karthik

  THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI

AND

THE HONOURABLE SRI JUSTICE PULLA KARTHIK

Writ Appeal No.705 of 2014

JUDGMENT: (Per Hon'ble Sri Justice Abhinand Kumar Shavili)

None appears for the appellants even though the writ

appeal is listed to-day under the caption 'For Dismissal'. Hence,

this Court has no other option but to dismiss the case for

default and also for non-prosecution.

2. In view of above, the Writ Appeal is dismissed for default

as well as for non-prosecution. No costs.

3. As a sequel, miscellaneous applications pending if any in

this Writ Appeal, shall stand closed.

____________________________________ ABHINAND KUMAR SHAVILI, J

_________________________ PULLA KARTHIK, J

Date : 20.03.2023 Ndr

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