Citation : 2023 Latest Caselaw 4134 Tel
Judgement Date : 18 November, 2023
THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU
I.A.NOS.1 OF 2019 IN/AND M.A.C.M.A.NOS.128, 139 AND 140 OF 2019
COMMON JUDGMENT :
None appeared for the petitioner/appellant. On perusal
of the proceeding sheet, it depicts that since the beginning there
was no representation for the petitioner/appellant. Thus, it
appears that the petitioner/appellant is not interested to
prosecute the matter vigilantly and diligently anymore. Therefore,
these applications are liable to be dismissed for non-prosecution.
2. Accordingly, these applications are dismissed for non-
prosecution. As a consequence thereof, these appeals are rejected.
Pending miscellaneous application, if any, shall stand
closed.
___________________________________ JUSTICE SAMBASIVA RAO NAIDU DATED 18.11.2023 YNK
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!