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Chilaka Sathyanandam vs Chilaka Premanandam
2021 Latest Caselaw 827 AP

Citation : 2021 Latest Caselaw 827 AP
Judgement Date : 12 February, 2021

Andhra Pradesh High Court - Amravati

Chilaka Sathyanandam vs Chilaka Premanandam on 12 February, 2021

Bench: B Krishna Mohan

        HON'BLE SRI JUSTICE B. KRISHNA MOHAN

                   SECOND APPEAL No.52 of 2017

JUDGMENT:

No representation for the appellant when the matter is called

today through video conference. On the earlier occasion also,

there was no representation for the appellant on 29.01.2021 and

05.02.2021, in spite of posting the matter under the caption,

'for dismissal'.

Hence, this Second Appeal is dismissed for default. There

shall be no order as to costs. As a sequel, pending miscellaneous

petitions, if any, shall stand closed.

________________________________ JUSTICE B. KRISHNA MOHAN February 12, 2021 LMV

HON'BLE SRI JUSTICE B. KRISHNA MOHAN

SECOND APPEAL No.52 of 2017

February 12, 2021

LMV

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