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Jagarlamudi China Venkateswarlu vs N. Palaniswamy And Another
2022 Latest Caselaw 8681 AP

Citation : 2022 Latest Caselaw 8681 AP
Judgement Date : 11 November, 2022

Andhra Pradesh High Court - Amravati

Jagarlamudi China Venkateswarlu vs N. Palaniswamy And Another on 11 November, 2022

   HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA


                    MACMA No. 1628 of 2006
JUDGMENT:

Today, when the matter is taken up, none appeared on

behalf of the appellant and respondent No.2-Insurance Company,

in spite of the matter being listed under the caption "For

Dismissal".

Therefore, the MACMA is dismissed for default. No costs.

Pending applications, if any, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 11.11.2022 Dinesh

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

MACMA No. 1628 of 2006

11.11.2022

Dinesh

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