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Rayudu Sarojini vs Parimi Jagadeeswari
2021 Latest Caselaw 2764 AP

Citation : 2021 Latest Caselaw 2764 AP
Judgement Date : 30 July, 2021

Andhra Pradesh High Court - Amravati

Rayudu Sarojini vs Parimi Jagadeeswari on 30 July, 2021

Bench: M.Venkata Ramana

        THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                SECOND APPEAL No.189 of 2012

JUDGMENT:

None represented the appellant, though the matter is

listed under the caption 'for dismissal'.

2. Sri V.S.R.Anjaneyulu, learned counsel for the respondent

appeared online and reiterated that possession of the property in

dispute was delivered to the respondent through process of the

Court on 18.11.2011 and that the respondent also raised

structures therein.

3. In view of these circumstances, since there is no

representation even though the matter is listed under the

caption 'for dismissal' this day for the appellant, this second

appeal is dismissed for non-prosecution. No costs.

4. Interim orders granted earlier if any, stand vacated.

5. Miscellaneous petitions pending if any, stand closed.

_____________________ M.VENKATA RAMANA, J Date: 30.07.2021 Pab

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