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Yarlagadda Venkata ... vs Ventrapragada Umamaheswara Rao
2022 Latest Caselaw 3265 AP

Citation : 2022 Latest Caselaw 3265 AP
Judgement Date : 1 July, 2022

Andhra Pradesh High Court - Amravati

Yarlagadda Venkata ... vs Ventrapragada Umamaheswara Rao on 1 July, 2022

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


                      Appeal Suit No. 94 of 2012

JUDGMENT:

Sri B.Subba Rao, learned counsel representing Sri P.Prabhakara

Rao, learned counsel for the appellant/plaintiff represented that some

more time is needed to get the instructions from the client. It is

further represented that the appellant is not responding and a letter

would be addressed.

On 24.06.2022, time for one week was already given for the said

purpose. Since the appeal is an old appeal of the year 2012, no

further adjournment is granted.

Since the appellant is not evincing interest in prosecuting the

appeal, the Appeal Suit is dismissed for default.

There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

________________ B.S BHANUMATHI, J 01st July, 2022 RAR

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