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Thuraka Padmavathi vs Kolli Venkata Bala Krishna ...
2022 Latest Caselaw 9675 AP

Citation : 2022 Latest Caselaw 9675 AP
Judgement Date : 15 December, 2022

Andhra Pradesh High Court - Amravati
Thuraka Padmavathi vs Kolli Venkata Bala Krishna ... on 15 December, 2022
                                      1



       THE HON'BLE SRI JUSTICE DR.V.R.K.KRUPA SAGAR

                      APPEAL SUIT No.984 OF 2017

JUDGMENT:

01. Learned counsel for Respondent alone is in attendance.

02. No representation for the Appellant.

03. The matter has been coming up under the caption 'for dismissal' since

there was no representation for Appellant on 25.11.2022, 30.11.2022 and

14.12.2022 and further the undertaking submitted by the learned counsel for

the Appellant on 09-11-2022 to deposit suit claim amount, stood not

complied with as submitted by the learned counsel for the Respondent.

04. Under the above referred circumstances, this Appeal is dismissed for

non-prosecution.

05. Consequently, miscellaneous petitions if any, stands closed. The

interim stay granted earlier stands vacated.

__________________________ JUSTICE DR.V.R.K.KRUPA SAGAR

Date :15.12.2022

GRL

 
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