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Thirupathi Raidu vs T. Bala Gangadhar Tilak
2021 Latest Caselaw 858 AP

Citation : 2021 Latest Caselaw 858 AP
Judgement Date : 15 February, 2021

Andhra Pradesh High Court - Amravati

Thirupathi Raidu vs T. Bala Gangadhar Tilak on 15 February, 2021

Bench: M.Venkata Ramana

                 HON'BLE SRI JUSTICE M.VENKATA RAMANA

                      APPEAL SUIT No.1929 of 2001

JUDGMENT:

It is represented by the learned counsel for the appellants that the

parties are not interested to prosecute this matter including L.Rs. of the

1st appellant.

In the above circumstances, this appeal is dismissed for non

prosecution. Consequently, the decree and judgment of the trial Court

stand confirmed.

Sri P.Prabhakar Rao, learned counsel for the respondent, has

appeared on-line.

As sequel thereto, all pending miscellaneous petitions, stand

closed. Interim Orders, if any, stand vacated.

________________________ JUSTICE M.VENKATA RAMANA Dt: 15.02.2021 RR MVR,J AS No.1929 of 2001

HON'BLE SRI JUSTICE M.VENKATA RAMANA

APPEAL SUIT No.1929 of 2001

Dt:15.02.2021

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