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Dr. Pindi Satish vs Shahed Ali Khan
2025 Latest Caselaw 3865 Tel

Citation : 2025 Latest Caselaw 3865 Tel
Judgement Date : 12 June, 2025

Telangana High Court

          THE HONOURABLE SMT. JUSTICE K. SUJANA

                APPEAL SUIT No.443 of 2016


JUDGMENT:

When the matter is taken up for hearing, it is brought to

the notice of this Court that there are no instructions from the

appellants even after taking the file from their counsel on

record. Hence, it is presumed that the appellants are not

interested to proceed with the Appeal Suit.

Therefore, the Appeal Suit stands dismissed for default.

Miscellaneous applications, if any, pending shall stand

closed.

_________________ K.SUJANA, J

12.06.2025 gms

THE HONOURABLE SMT. JUSTICE K. SUJANA

APPEAL SUIT No.443 of 2016

12.06.2025 gms

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