Citation : 2025 Latest Caselaw 3149 Tel
Judgement Date : 17 March, 2025
THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
AND
THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
M.A.C.M.A.NO.1601 OF 2024
JUDGMENT:
(Per Hon'ble Justice Moushumi Bhattacharya)
No one appears for the appellant.
2. This is the second consecutive date when the appellant is not
represented.
3. M.A.C.M.A.No.1601 of 2024, 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
Date: 17.03.2025 VSU
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