Telangana High Court
M/S Avinash Hitech City2 Society, And 2 ... vs Boddu Manikya Malini And Another on 2 November, 2021
HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY
TRANSFER C.M.P.No.626 of 2018
ORDER:
Learned counsel for petitioners and respondents called absent. No representation.
Today, the matter is listed under the caption "for dismissal". Hence, presence or representation for petitioners is felt essential.
Hence, this Transfer CMP is dismissed for default for non-prosecution. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
_______________________________ A. VENKATESHWARA REDDY, J Date: 2nd November, 2021 ajr