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V. Shankaramma, vs B. Ramulu,
2023 Latest Caselaw 2391 Tel

Citation : 2023 Latest Caselaw 2391 Tel
Judgement Date : 14 September, 2023

Telangana High Court

V. Shankaramma, vs B. Ramulu, on 14 September, 2023

Bench: M.Laxman

             THE HON'BLE SRI JUSTICE M.LAXMAN

                 APPEAL SUIT No.1712 OF 2000

JUDGMENT:

1. Today, when the matter is called, there is no representation

for the learned counsel for the appellants, in spite of the matter

being listed under the caption "for dismissal".

2. This appeal is of the year 2000. However, learned counsel for

the appellants is not ready to argue the case. This shows that the

appellants are not evinced any interest in prosecuting the case.

3. In the said circumstances, this Appeal Suit is dismissed for

non prosecution. No costs. Miscellaneous petitions pending, if any,

shall stand closed.

______________________ JUSTICE M.LAXMAN 14.09.2023 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN

APPEAL SUIT No.1712 OF 2000

14.09.2023 Dua

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