Expand

January February March April May June July August September October November December

Bolisetty Rama Mohana Rao vs M/S. Kalpataruvu Chits,
2022 Latest Caselaw 1902 AP

Citation : 2022 Latest Caselaw 1902 AP
Judgement Date : 20 April, 2022

Andhra Pradesh High Court - Amravati

Bolisetty Rama Mohana Rao vs M/S. Kalpataruvu Chits, on 20 April, 2022

      THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI

                   APPEAL SUIT No.373 of 2006

JUDGMENT:

Though the appeal was listed under the caption "for

dismissal", there is no representation on behalf of the

appellant.

Since the appellant is not interested to prosecute the

appeal, the appeal suit is dismissed for non-prosecution.

As a sequel, all the pending miscellaneous applications

shall stand closed.

_________________________ SUBBA REDDY SATTI, J

20th April, 2022

PVD

THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI

non-prosecution

APPEAL SUIT No.373 of 2006

20th April, 2022

PVD

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition