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Buridi Srinivas vs Smt.Aamity Sooramma
2022 Latest Caselaw 3418 AP

Citation : 2022 Latest Caselaw 3418 AP
Judgement Date : 4 July, 2022

Andhra Pradesh High Court - Amravati

Buridi Srinivas vs Smt.Aamity Sooramma on 4 July, 2022

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


                              A.S.No.206 OF 2012

ORDER:

This appeal is filed by the plaintiff/appellant against the Decree and

judgment dated 23.09.2011 in O.S.No.148 of 2008 on the file of the Court of

VIIth Additional District Judge (FTC) Visakhapatnam, having been aggrieved by

the suit being decreed in favour of the appellant/plaintiff.

2. In spite of posting the matter under the caption "for dismissal", there is

no representation for the appellant. No representation for the appellant on

01.07.2022 also.

3. Hence the appeal is dismissed for default. No costs.

Pending miscellaneous petitions, if any, shall stand closed.

_________________ B.S.BHANUMATHI, J

4th July, 2022 PGT

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

A.S.No.206 OF 2012

4th July, 2022

PGT

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