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Cherlapally Kistaiah vs Mohammad Khamuriddin
2023 Latest Caselaw 3471 Tel

Citation : 2023 Latest Caselaw 3471 Tel
Judgement Date : 31 October, 2023

Telangana High Court

Cherlapally Kistaiah vs Mohammad Khamuriddin on 31 October, 2023

Bench: P.Sree Sudha

     THE HONOURABLE SMT JUSTICE P. SREE SUDHA

             SECOND APPEAL NO. 1223 OF 2005

JUDGMENT:

Plaintiffs filed O.S.No.1 of 1992 on the file of District Munsiff,

Sircilla, for perpetual injunction. The trial Court dismissed the suit.

The unsuccessful plaintiffs preferred appeal vide A.S.No.6 of 2002

wherein the appellate Court had allowed the appeal, against which

the second appeal has been filed.

2. Learned counsel for appellants reported no instructions from

the appellants.

3. Recording the above submission of learned counsel for the

appellants, the second appeal is dismissed for non-prosecution.

No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________ P. SREE SUDHA, J Date: 31.10.2023 Chs

THE HONOURABLE SMT JUSTICE P. SREE SUDHA

SECOND APPEAL NO. 1223 OF 2005

31.10.2023

Chs

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