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Malapati Subbamma, vs Malapati Penchalamma,
2021 Latest Caselaw 782 AP

Citation : 2021 Latest Caselaw 782 AP
Judgement Date : 11 February, 2021

Andhra Pradesh High Court - Amravati

Malapati Subbamma, vs Malapati Penchalamma, on 11 February, 2021

Bench: B Krishna Mohan

      THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

                SECOND APPEAL No.648 OF 2017

JUDGMENT:

No representation, when the matter is called today through

video conference, for the appellant. It is also noticed that on the

earlier occasions i.e., on 07.01.2021 and 04.02.2021 there were

no representations when the matter was called through video

conference.

Hence, the Second Appeal is dismissed for default. There

shall be no order as to costs.

As a sequel, miscellaneous petitions pending, if any, shall

stand closed.

______________________ JUSTICE B.KRISHNA MOHAN Date : 11.02.2021.

SPP

THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

Second Appeal No.648 of 2017

Date : 11.02.2021 SPP

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