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Yaddanapudi Ganga Bhavani vs Kolla Venkata Raghunath
2022 Latest Caselaw 2710 AP

Citation : 2022 Latest Caselaw 2710 AP
Judgement Date : 23 June, 2022

Andhra Pradesh High Court - Amravati

Yaddanapudi Ganga Bhavani vs Kolla Venkata Raghunath on 23 June, 2022

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


                               A.S.No.65 OF 2012

ORDER:

This appeal is filed by the defendant/appellant against the judgment

and decree dated 23.08.2011 in O.S.No.962 of 2008 on the file of the Court of I

Additional Senior Civil Judge at Guntur, having been aggrieved by the suit being

decreed in favour of the plaintiff.

3. Though notice to the sole respondent was served, no appearance has

been made.

4. There is no representation for the appellant, in spite of posting the

matter under the caption "for dismissal".

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

Pending miscellaneous petitions, if any, shall stand closed.

_________________ B.S.BHANUMATHI, J

23rd June, 2022 PGT

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

A.S.No.65 OF 2012

23rd June, 2022

PGT

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