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M/S Shaw Wallance And Company ... vs M/S. Kumar Spirits,
2023 Latest Caselaw 4171 Tel

Citation : 2023 Latest Caselaw 4171 Tel
Judgement Date : 20 November, 2023

Telangana High Court

M/S Shaw Wallance And Company ... vs M/S. Kumar Spirits, on 20 November, 2023

Bench: K. Sarath

          THE HONOURABLE SRI JUSTICE K.SARATH

C.C.C.A.Nos.319, 320, 322 and 323 of 2004

COMMON JUDGMENT:

Today when the matter came up for hearing, learned

counsel for the appellant in all the appeals submits that he has no

instructions from his client and he is unable to argue the matters

and therefore, the appeals may be dismissed for non-prosecution.

2. In view of the aforesaid submission, the Appeals are

dismissed for non-prosecution/default. No order as to costs.

3. Miscellaneous applications, if any pending in these

appeals, shall stand dismissed.

__________________ JUSTICE K.SARATH Date:20.11.2023

sj

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