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Murari Nagendramma vs Polisetty Venkateswara Rao Anr.
2021 Latest Caselaw 5261 AP

Citation : 2021 Latest Caselaw 5261 AP
Judgement Date : 15 December, 2021

Andhra Pradesh High Court - Amravati
Murari Nagendramma vs Polisetty Venkateswara Rao Anr. on 15 December, 2021
                 THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI


                          M.A.C.M.A No.716 of 2006
                                 (Through physical mode)

JUDGMENT:

Sri M.Dushyant Reddy, learned counsel representing Sri N.Subba Rao,

learned counsel for the appellant submitted that the learned counsel for the

appellant has given up vakalat long time back.

As could be seen from the proceedings sheet of this Court, dated

31.03.2021, the aforesaid fact has been recorded and while directing to list the

matter after ten days, the appellant was directed to make alternative

arrangements. In spite of such an observation, the appellant has not shown any

interest to pursue the appeal.

Accordingly, the appeal is dismissed for default. No costs.

Pending miscellaneous petitions, if any, shall stand closed.

_________________ B.S.BHANUMATHI, J

15th December, 2021 RAR

 
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