Uppalapati Ramamurthy Raju, vs G.V.Phani Kumar,
2021 Latest Caselaw 3582 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO. S.A.No.593 of 2005 and S.A.No.1621 of 2004
                               PROCEEDING SHEET
Sl.   Date                                ORDER                               OFFICE
No.                                                                            NOTE
33 16.09.2021

MVR,J

Sri N.Sriram Murthy, learned counsel, for Sri B.V.S.Siva Ram Prasad, learned counsel for the appellant in S.A.No.593 of 2005, represents that Sri B.V.S.Siva Ram Prasad is reporting no instructions for the appellant, since there is no response from his party.

Since arguments in S.A.No.1621 of 2004 are already heard, in the above situation, judgment is reserved in both these appeals.

_____ MVR,J RR