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M/S. Abhinay Productions vs M/S. Sirpur Stationery Products ...
2023 Latest Caselaw 4168 Tel

Citation : 2023 Latest Caselaw 4168 Tel
Judgement Date : 20 November, 2023

Telangana High Court

M/S. Abhinay Productions vs M/S. Sirpur Stationery Products ... on 20 November, 2023

Bench: K. Sarath

       THE HONOURABLE SRI JUSTICE K.SARATH

                 C.C.C.A.No.293 of 2004

JUDGMENT:

Today when the matter is taken up for hearing,

Learned Counsel appearing for the appellant submits that

the appellant is a proprietary concern and it is represented

by its proprietor. The sole proprietor has expired and

there are no legal representatives to contest the matter. As

a result, it is noticed that there will be no more

prosecution.

2. Accordingly, the C.C.C.A., is dismissed for non-

prosecution/default. No order as to costs.

3. Pending miscellaneous applications, if any, shall

stand closed.

____________________ JUSTICE K.SARATH

Date: 20.11.2023 spk

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