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Syed Samad vs A.P. State Financial Corporation ...
2021 Latest Caselaw 1617 AP

Citation : 2021 Latest Caselaw 1617 AP
Judgement Date : 19 March, 2021

Andhra Pradesh High Court - Amravati

Syed Samad vs A.P. State Financial Corporation ... on 19 March, 2021

Bench: M.Venkata Ramana

             THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

              CIVIL MISCELLANEOUS APPEAL No.5 of 2006

JUDGMENT:

None represented the appellant, though the matter is listed

under the caption 'for dismissal'.

2. Sri G.R.Sudhakar, learned Standing Counsel for the 1st

respondent and Sri Y.V.Ravi Prasad, learned counsel for the 2nd

respondent appeared online.

3. Since there is no representation for the appellant, in spite of

posting this matter under the caption 'for dismissal' and also on

earlier occasions, since there was no representation for the

appellant, this Civil Miscellaneous Appeal is dismissed for

non-prosecution. No costs.

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

5. Miscellaneous applications pending if any, shall stand closed.

_____________________ M.VENKATA RAMANA, J Date: 19.03.2021 Pab

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