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Vanama Jnana Prasuna vs Chimata Lalitha
2022 Latest Caselaw 5500 AP

Citation : 2022 Latest Caselaw 5500 AP
Judgement Date : 23 August, 2022

Andhra Pradesh High Court - Amravati

Vanama Jnana Prasuna vs Chimata Lalitha on 23 August, 2022

                 THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI

                               A.S.No.33 of 2017

JUDGMENT:

No representation for the appellant inspite of posting the matter under

the caption 'for dismissal'.

Sri Vinodini Ruth, learned counsel representing Sri S.Satyanarayana

Moorthy, learned counsel for the respondents is present.

Inspite of passing over the matter till after lunch, there is no

representation for the appellant.

As such, the appeal is dismissed for default. There shall be no order as

to costs.

Pending miscellaneous petitions, if any, shall stand closed.

_________________ B.S.Bhanumathi, J Dt.23.08.2022 PNV

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