B. Yellamma vs B.Sankaramma
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Telangana High Court

B. Yellamma vs B.Sankaramma on 24 February, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

        HON'BLE SRI JUSTICE V. RAMASUBRAMANIAN
                           AND
        HON'BLE SRI JUSTICE A.SHANKAR NARAYANA

                        A.S. No.2770 of 2004

JUDGMENT:

(per Hon'ble Sri Justice V. Ramasubramanian)

On the previous occasion, there was no representation for the appellant. Therefore, it was posted for dismissal today. Even today, there is no representation for the appellant. Hence, the appeal is

dismissed for non-prosecution. There shall be no order as to costs. Miscellaneous petitions, pending if any in this appeal, shall also stand

dismissed.

_______________________ V.RAMASUBRAMANIAN, J

_______________________ A. SHANKAR NARAYANA, J

Date: 27.06.2016 BSS

HON'BLE SRI JUSTICE V.RAMASUBRAMANIAN AND HON'BLE SRI JUSTICE A. SHANKAR NARAYANA

(per Hon'ble Sri Justice V.Ramasubramanian) Date: 27.06.2016 BSS