Citation : 2025 Latest Caselaw 3603 Tel
Judgement Date : 19 August, 2025
THE HON'BLE SRI JUSTICE C.V.RAMULU
WRIT PETITION No.18209 of 2006
ORDER:
Though the matter is appearing under the caption "For
Judgment", there is no representation for the petitioner and the learned counsel for the petitioner is not present.
Therefore, the Writ Petition is dismissed for default. There shall
be no order as to costs.
________________ (C.V. RAMULU, J) 17th February, 2011 GHN
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