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Mngr, Andhra Bank,Punur, vs K.Rami Reddy Another
2021 Latest Caselaw 2927 AP

Citation : 2021 Latest Caselaw 2927 AP
Judgement Date : 6 August, 2021

Andhra Pradesh High Court - Amravati

Mngr, Andhra Bank,Punur, vs K.Rami Reddy Another on 6 August, 2021

Bench: J. Uma Devi

                  THE HON'BLE Ms. JUSTICE J. UMA DEVI

                            A.S. No.1469 OF 1998

JUDGMENT:

When the matter is taken up for hearing, it is submitted by the learned

counsel for the appellant that despite all the efforts made by him he is not able

to contact the appellant and that no instructions are received from him. By

saying so, he states that the appeal may be dismissed on the ground of non

prosecution.

Having regard to the aforementioned submission made by the learned

counsel for the appellant, the appeal is dismissed for non prosecution. No order

as to costs.

As a sequel thereto, miscellaneous petitions, if any pending, shall stand

closed.

________________ J. UMA DEVI, J Date.06.08.2021 Gk

HON'BLE MS. JUSTICE J. UMA DEVI

A.S. No.1469 OF 1998

06.08.2021 Gk

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