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Syed Taqi Hussain Abidi Hyd vs Muneer Fatima Hydandanr
2023 Latest Caselaw 2760 Tel

Citation : 2023 Latest Caselaw 2760 Tel
Judgement Date : 26 September, 2023

Telangana High Court

Syed Taqi Hussain Abidi Hyd vs Muneer Fatima Hydandanr on 26 September, 2023

Bench: M.Laxman

          THE HONOURABLE SRI JUSTICE M.LAXMAN

                 SECOND APPEAL No.373 of 2002

JUDGMENT:

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

hearing, there was no representation for the appellant, 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 appellant. This

shows that the appellant has 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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