Expand

January February March April May June July August September October November December

Sabbavarapu Balraju, vs Subbavarapu Appalanaidu
2021 Latest Caselaw 5181 AP

Citation : 2021 Latest Caselaw 5181 AP
Judgement Date : 13 December, 2021

Andhra Pradesh High Court - Amravati

Sabbavarapu Balraju, vs Subbavarapu Appalanaidu on 13 December, 2021

         THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                   SECOND APPEAL No.122 of 2020

JUDGMENT:

No steps are taken to bring legal representatives of the

respondents 1, 3 and 8 within the period of limitation. None

represented the appellants.

2. The Second Appeal is treated abated. No costs.

3. Consequently, miscellaneous petitions pending if any, shall

stand closed.

4. Interim orders granted earlier if any, stand vacated.

_____________________ M.VENKATA RAMANA, J Date: 13.12.2021 Pab

THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

SECOND APPEAL No.122 of 2020

DATE: 13.12.2021

pab

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : IJJ