Expand

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

Yennamsetty Siva Rama Krishna ... vs Yennamsetty Suseela Died
2021 Latest Caselaw 1103 AP

Citation : 2021 Latest Caselaw 1103 AP
Judgement Date : 23 February, 2021

Andhra Pradesh High Court - Amravati

Yennamsetty Siva Rama Krishna ... vs Yennamsetty Suseela Died on 23 February, 2021

Bench: B Krishna Mohan

      HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

               SECOND APPEAL No.630 of 2019


JUDGMENT:

There is no representation on behalf of the appellant on

several adjournments i.e., on 05.01.2021, 02.02.2021

09.02.2021 and 16.02.2021. Hence, it is posted to today under

the caption 'for dismissal'. Even today also, when the matter is

called through video conference, there is no representation on

behalf of the appellant.

Hence, the Second Appeal is dismissed for default. There

shall be no order as to costs.

As a sequel thereto, miscellaneous petitions, if any,

pending in the Second Appeal shall stand closed.

________________________ B. KRISHNA MOHAN, J

Date: 23-02-2021 TM HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

Second Appeal No.630 of 2019

Dated: 23.02.2021

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