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Peram Radika Kiran vs Dr.Vayyala Gangi Reddy
2021 Latest Caselaw 1022 AP

Citation : 2021 Latest Caselaw 1022 AP
Judgement Date : 19 February, 2021

Andhra Pradesh High Court - Amravati

Peram Radika Kiran vs Dr.Vayyala Gangi Reddy on 19 February, 2021

Bench: M.Venkata Ramana

           THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

           CIVIL MISCELLANEOUS APPEAL No.357 of 2018


JUDGMENT:

None appeared for the appellants in spite of listing this matter

under the caption 'for dismissal'.

2. Sri Ch.Siva Reddy, learned counsel for the respondent appeared

online.

3. Since no arguments are submitted on behalf of the appellants,

in spite of listing this matter the caption for dismissal, this Civil

Miscellaneous Appeal is dismissed for non-prosecution with costs of the

respondent.

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

5. Miscellaneous applications pending if any, shall stand closed.

_____________________ M.VENKATA RAMANA, J Date: 19.02.2021 Pab

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