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Shaik Baji vs Ete Nageswara Rao
2021 Latest Caselaw 923 AP

Citation : 2021 Latest Caselaw 923 AP
Judgement Date : 17 February, 2021

Andhra Pradesh High Court - Amravati

Shaik Baji vs Ete Nageswara Rao on 17 February, 2021

Bench: B Krishna Mohan

       THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN


                 SECOND APPEAL NO.233 of 2019

JUDGMENT :

No representation for the appellant, when the matter is

called today through video conference. On the earlier occasions

also, i.e., on 06.01.2021, 27.01.2021, 03.02.2021 and 10.02.2021

there was no representation for the appellant when the matter was

called inspite of posting it under the caption "for dismissal".

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.

_______________________________ JUSTICE B. KRISHNA MOHAN

Date: 17-02-2021.

Yvk.

THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

SECOND APPEAL NO.233 of 2019

Dated: 17.02.2021

Yvk

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