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Oasis Restaurant vs Employees State Insurance ...
2023 Latest Caselaw 1472 Tel

Citation : 2023 Latest Caselaw 1472 Tel
Judgement Date : 29 March, 2023

Telangana High Court

Oasis Restaurant vs Employees State Insurance ... on 29 March, 2023

Bench: M.Laxman

           THE HONOURABLE SRI JUSTICE M.LAXMAN

        CIVIL MISCELLANEOUS APPEAL No.1185 of 2008

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, 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: 29.03.2023 GVR

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