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Gurram Nagaiah vs Paruchuri Adinarayana Another
2022 Latest Caselaw 8796 AP

Citation : 2022 Latest Caselaw 8796 AP
Judgement Date : 16 November, 2022

Andhra Pradesh High Court - Amravati

Gurram Nagaiah vs Paruchuri Adinarayana Another on 16 November, 2022

  THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

       CIVIL MISCELLANEOUS APPEAL No.341 OF 2016

JUDGMENT:

Learned counsel for the appellant submits that as there are

no instructions from his party, he requested this Court to pass

appropriate orders.

In view of the above submission made by the learned

counsel for the appellant, this Court has no option except to

dismiss the appeal for non-prosecution.

Accordingly, this Civil Miscellaneous Appeal is dismissed

for non-prosecution. There shall be no order as to costs of the

appeal.

As a sequel, interlocutory applications pending, if any, in

this appeal shall stand closed.

________________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 16.11.2022 siva

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

CIVIL MISCELLANEOUS APPEAL No.341 OF 2016

Date: 16.11.2022

siva

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