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Ramaiahdied vs Laxmamma
2023 Latest Caselaw 2759 Tel

Citation : 2023 Latest Caselaw 2759 Tel
Judgement Date : 26 September, 2023

Telangana High Court

Ramaiahdied vs Laxmamma on 26 September, 2023

Bench: M.Laxman

           THE HONOURABLE SRI JUSTICE M.LAXMAN

                 SECOND APPEAL No.358 of 2002

JUDGMENT:

1. On the last date of hearing, when the matter was taken up for

hearing, there was no representation for the appellants, and

therefore, the matter was directed to be posted to today under the

caption 'for dismissal'. In spite of matter being listed today under

the caption 'for dismissal', there is no representation for the

appellants. This shows that the appellants have not evinced any

interest in prosecuting the case. Therefore, this appeal is liable to be

dismissed for non-prosecution.

2. Accordingly, this appeal is dismissed for non-prosecution.

There shall be no order as to costs. Miscellaneous petitions, if any,

pending, shall stand closed.

_____________________ JUSTICE M.LAXMAN

Date: 26.09.2023 GVR

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