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Sri Satrasala Gangadhar Setty And ... vs Sri Dadvel Mahammed Areef And ...
2022 Latest Caselaw 9524 AP

Citation : 2022 Latest Caselaw 9524 AP
Judgement Date : 9 December, 2022

Andhra Pradesh High Court - Amravati

Sri Satrasala Gangadhar Setty And ... vs Sri Dadvel Mahammed Areef And ... on 9 December, 2022

Bench: V Srinivas

                   THE HON'BLE SRI JUSTICE V.SRINIVAS

                    APPEAL SUIT No.238 of 2011


JUDGMENT:

None appeared for appellants. Learned counsel for

respondents is present and insisted for disposal.

2. The docket shows that there is no representation for

appellants for the last eight (8) adjournments. This day also none

appeared for appellants, even the matter is posted under the

caption 'for dismissal'.

3. Hence, this appeal is dismissed for non-prosecution. No

costs.

4. Interim orders granted earlier if any, stand vacated.

5. Miscellaneous applications pending if any, shall stand closed.

___________ V.SRINIVAS, J Date: 09.12.2022

krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.238 of 2011

DATE: 09.12.2022

Krs

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