Expand

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

K J N Prasad vs Muralidhar Arya Gopu
2021 Latest Caselaw 925 AP

Citation : 2021 Latest Caselaw 925 AP
Judgement Date : 17 February, 2021

Andhra Pradesh High Court - Amravati

K J N Prasad vs Muralidhar Arya Gopu on 17 February, 2021

Bench: B Krishna Mohan

        THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN


                      SECOND APPEAL NO.258 of 2018

JUDGMENT :

No representation for the appellant, when the matter is

called today through video conference. On the earlier occasions

also, i.e., on 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.258 of 2018

Dated: 17.02.2021

Yvk

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