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Patnala Kannayya vs Patnala Nookalu
2021 Latest Caselaw 1588 AP

Citation : 2021 Latest Caselaw 1588 AP
Judgement Date : 17 March, 2021

Andhra Pradesh High Court - Amravati

Patnala Kannayya vs Patnala Nookalu on 17 March, 2021

Bench: B Krishna Mohan

        HONOURABLE SRI JUSTICE B.KRISHNA MOHAN


                 SECOND APPEAL NO.111 of 2015

JUDGMENT:

When the matter is called today through video conference,

there is no representation for the appellant. On earlier occasions

also, i.e. on 05.03.2021, 26.02.2021 and 19.02.2021, 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.

________________________________ JUSTICE, B. KRISHNA MOHAN

Date: 17-03-2021 Yvk.

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