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M. Pavan Kumar, Chittoor Dist vs V. Ranadheer Babu, Chittoor Dist ...
2022 Latest Caselaw 4299 AP

Citation : 2022 Latest Caselaw 4299 AP
Judgement Date : 19 July, 2022

Andhra Pradesh High Court - Amravati

M. Pavan Kumar, Chittoor Dist vs V. Ranadheer Babu, Chittoor Dist ... on 19 July, 2022

          HON'BLE SRI JUSTICE SUBBA REDDY SATTI

CIVIL MISCELLANEOUS APPEAL No.930 of 2016

JUDGMENT:-

When the matter is taken up for hearing, Sri V.

Venkatesh, learned counsel representing Sri V.S.R. Anjaneyulu,

learned counsel for the appellant submitted that nothing

survives in this appeal since the suit itself was dismissed for

default on 01.03.2017 and hence, this Civil Miscellaneous

Appeal has become infructuous.

Recording the above submission, this Civil Miscellaneous

Appeal is dismissed as infructuous. No costs.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

_______________________________ JUSTICE SUBBA REDDY SATTI Date : 19.07.2022 IKN

HON'BLE SRI JUSTICE SUBBA REDDY SATTI

CMA No.930 of 2016 19.07.2022

ikn

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