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Patnala Kannayya vs Patnala Nookalu
2021 Latest Caselaw 1587 AP

Citation : 2021 Latest Caselaw 1587 AP
Judgement Date : 17 March, 2021

Andhra Pradesh High Court - Amravati

Patnala Kannayya vs Patnala Nookalu on 17 March, 2021

Bench: B Krishna Mohan

             HON'BLE SRI JUSTICE B.KRISHNA MOHAN


                 SECOND APPEAL No.112 OF 2015
JUDGMENT:

When the matter is called today through video conference

under the caption for dismissal there is no representation for the

appellant. On the earlier occasions also, i.e. on 05.02.2021,

19.02.2021, 26.02.2021, and 05.03.2021 there was no

representation for the appellant. 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

shall stand closed.

______________________________ JUSTCIE B.KRISHNA MOHAN

March 17, 2021.

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