Expand

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

S Jyothi, Kurnool Dist 4 Others vs The Mgr, Cholamandalam ...
2022 Latest Caselaw 9315 AP

Citation : 2022 Latest Caselaw 9315 AP
Judgement Date : 5 December, 2022

Andhra Pradesh High Court - Amravati

S Jyothi, Kurnool Dist 4 Others vs The Mgr, Cholamandalam ... on 5 December, 2022

                                                                             1


        HON'BLE SHRI JUSTICE T. MALLIKARJUNA RAO


                      M.A.C.M.A. No.127 OF 2015


JUDGMENT:

1. Despite the matter being listed under the caption

"dismissal" on three occasions, there is no representation on

behalf of the appellants.

2. Hence, the appeal is dismissed for default. No costs.

3. Consequently, miscellaneous petitions pending, if any, in this

appeal shall stand closed.

------------------------------------- T. MALLIKARJUNA RAO, J.

Dt.05.12.2022 BV

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

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

S Jyothi, Kurnool Dist 4 Others vs The Mgr, Cholamandalam ...
2022 Latest Caselaw 9315 AP

LatestLaws Partner Event : MAIMS

S Jyothi, Kurnool Dist 4 Others vs The Mgr, Cholamandalam ...2022 Latest Caselaw 9315 AP

LatestLaws Partner Event : MAIMS

S Jyothi, Kurnool Dist 4 Others vs The Mgr, Cholamandalam ...
2022 Latest Caselaw 9315 AP