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Northern East K.S.R.T.C., vs U.Anasuya Bai,
2022 Latest Caselaw 5245 AP

Citation : 2022 Latest Caselaw 5245 AP
Judgement Date : 17 August, 2022

Andhra Pradesh High Court - Amravati

Northern East K.S.R.T.C., vs U.Anasuya Bai, on 17 August, 2022

          HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                      MACMA No.7 OF 2015
JUDGMENT:

Despite the matter listed under the caption 'for dismissal', none

appeared for the appellant. It seems that the appellant had no

interest to prosecute the appeal.

Hence, the MACMA is dismissed for default. There shall no

order as to costs.

Miscellaneous petitions pending, if any, in this MACMA shall stand closed.

______________________ T.MALLIKARJUNA RAO, J Dt.17.08.2022 BV/KGM

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