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D.Sulochana Devi. vs Smt.Imambiandanother
2023 Latest Caselaw 3283 Tel

Citation : 2023 Latest Caselaw 3283 Tel
Judgement Date : 17 October, 2023

Telangana High Court

D.Sulochana Devi. vs Smt.Imambiandanother on 17 October, 2023

Bench: K. Sarath

         THE HONOURABLE SRI JUSTICE K.SARATH
                    CCCA No.235 of 2002
JUDGMENT:

1. On 05.09.2023 when the matter was called there

was no representation for the appellant and therefore the

matter was directed to be listed on 22.09.2023 under the

caption 'For Dismissal'. On 22.09.2023 also there was no

representation for the appellant in spite of listing the

matter under the caption 'For Dismissal'. Therefore, the

matter is directed to be listed today under the same

caption 'For Dismissal'. Even today, when the matter is

called there is no representation for the appellant. It

seems that appellant is not interested to prosecute this

case.

2. Accordingly, the CCCA is dismissed for

Non-prosecution/default. No order as to costs.

3. Pending miscellaneous applications, if any, in this

appeal shall stand closed.

____________________ JUSTICE K.SARATH Date: 17.10.2023 trr

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