Expand

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

Judgment vs Unknown
2022 Latest Caselaw 9722 AP

Citation : 2022 Latest Caselaw 9722 AP
Judgement Date : 16 December, 2022

Andhra Pradesh High Court - Amravati

Judgment vs Unknown on 16 December, 2022

                THE HON'BLE SRI JUSTICE V.SRINIVAS

        CIVIL MISCELLANEOUS APPEAL No.488 of 2009


JUDGMENT:

No representation on either side.

2. On 01.08.2022, there is an order by this Court to send notice

to the appellant as learned counsel for the appellant expired. On

that Registry sent a notice to the known address of the appellant

and the same was served. But no representation for the appellant.

3. Hence, the civil miscellaneous appeal is dismissed for

default. No costs.

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

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

___________ V.SRINIVAS, J Date: 16.12.2022

krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

CIVIL MISCELLANEOUS APPEAL No.488 of 2009

DATE: 16.12.2022

Krs

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

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition