Citation : 2022 Latest Caselaw 8963 AP
Judgement Date : 23 November, 2022
HIGH COURT OF ANDHRA PRADESH : : AT AMARAVATI
MAIN CASE No.: S.A.No.335 of 2005
Sl. DATE OFFICE ORDER NOTE No
23-11-2022 BSS,J
I have heard learned counsel for both parties. Judgment pronounced. (Vide separate judgment).
In the result, second appeal is dismissed. In the circumstances of the case, I direct both parties to bear their own costs. Consequently, all pending miscellaneous petitions if any, shall stand closed. Interim orders if any, shall stand vacated.
_____ BSS,J Rns PROCEEDING SHEET
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