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Sakuboina Satyavathi vs State Of Andhra Pradesh,
2021 Latest Caselaw 3109 AP

Citation : 2021 Latest Caselaw 3109 AP
Judgement Date : 18 August, 2021

Andhra Pradesh High Court - Amravati

Sakuboina Satyavathi vs State Of Andhra Pradesh, on 18 August, 2021

        HON'BLE SRI JUSTICE M. VENKATA RAMANA

             SECOND APPEAL No.1236 OF 2011

JUDGMENT:

None represented the appellant, in spite of posting this

matter under the caption "For Dismissal". Learned Government

Pleader appeared online.

2. In the circumstances, this Second Appeal is dismissed for

non-prosecution. No costs. All pending petitions stand closed.

Interim orders, if any, stand vacated.

___________________________ M. VENKATA RAMANA, J August 18, 2021 vasu

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