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C.D.Prakash Rao vs The Samavesam Of Telugu Baptist ...
2021 Latest Caselaw 4862 AP

Citation : 2021 Latest Caselaw 4862 AP
Judgement Date : 26 November, 2021

Andhra Pradesh High Court - Amravati
C.D.Prakash Rao vs The Samavesam Of Telugu Baptist ... on 26 November, 2021
       THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

                SECOND APPEAL NO.489 of 2018

JUDGMENT:-

      Learned counsel for the respondents present.

There was no representation for the appellant on 04.10.2021

and 10.11.2021. The matter was directed to be posted for dismissal

on 17.11.2021. When the matter came up on 17.11.2021, there was

no representation for the appellant. The matter was posted to today

as a last chance but there is no representation for the appellant today

also. Hence, the Second Appeal is dismissed for default. There shall

be no order as to costs.

Consequently, miscellaneous applications pending, if any, shall

stand closed.

_________________________ JUSTICE R.RAGHUNANDAN RAO

Date: 25.11.2021

SPP

THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

SECOND APPEAL NO.489 of 2018

Date: 26.11.2021

SPP

 
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