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Lambadi Nenavath Suresh vs Pericherla Shivaji Raju
2025 Latest Caselaw 4833 Tel

Citation : 2025 Latest Caselaw 4833 Tel
Judgement Date : 15 April, 2025

Telangana High Court

Lambadi Nenavath Suresh vs Pericherla Shivaji Raju on 15 April, 2025

HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

               SECOND APPEAL No.533 of 2024

JUDGMENT:

No representation on behalf of Appellant, despite the matter being

listed under the caption 'for dismissal'. Perusal of docket proceedings

shows that there was no representation on behalf of appellant on

03.03.2025, 17.03.2025 and 07.04.2025. It appears that appellant is not

interested in prosecuting the matter.

2. Accordingly, the Second Appeal is dismissed for default.

There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

__________________________________ JUSTICE LAXMI NARAYANA ALISHETTY

Date:15.04.2025 dgr

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