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A.Vijay Kumar vs A.Nandini , R.Manasa
2025 Latest Caselaw 3962 Tel

Citation : 2025 Latest Caselaw 3962 Tel
Judgement Date : 16 June, 2025

Telangana High Court

A.Vijay Kumar vs A.Nandini , R.Manasa on 16 June, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
      THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

                       FCA.No.12 of 2021


JUDGMENT:

No one appears for the appellant.

2. The Proceeding Sheets show that the appellant was either

not represented or sought for adjournment since 05.02.2024.

3. It is evident that the appellant is not interested to proceed

with the Appeal.

4. FCA.No.12 of 2021, along with all connected applications, is

accordingly dismissed for default.

Interim orders, if any, shall stand vacated. There shall be no

order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

______________________________ B.R.MADHUSUDHAN RAO, J 16th June, 2025.

BMS

 
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