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Thoom Narayana vs Dr. Lekkala Ram Reddy
2023 Latest Caselaw 2129 Tel

Citation : 2023 Latest Caselaw 2129 Tel
Judgement Date : 8 September, 2023

Telangana High Court

Thoom Narayana vs Dr. Lekkala Ram Reddy on 8 September, 2023

Bench: P.Sree Sudha

          THE HON'BLE SMT. JUSTICE P.SREE SUDHA

                 APPEAL SUIT No.371 of 2008

ORDER:

This Appeal Suit is filed by the appellant, aggrieved by the

Judgment and decree in O.S.No.28 of 2006 dated 27.03.2008

on the file of III Additional District Judge, Karimnagar.

2. Learned counsel for the respondent present.

3. Learned counsel for the appellant reported that he gave

no objection long back and even record was also handed over to

the appellant. As the appellant failed to engage counsel, it

seems that appellant has no interest to prosecute the case

hence no purpose would serve in continuing the appeal.

Therefore, this appeal is liable to be dismissed.

4. Accordingly, the appeal suit is dismissed for non-

prosecution.

Pending miscellaneous applications, if any, shall stand closed.

___________________________ JUSTICE P.SREE SUDHA Date: 08.09.2023.

BV

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