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Kurapti Gajapathi Raju, vs Sarikonda Venkata Narasa Raju,
2022 Latest Caselaw 7210 AP

Citation : 2022 Latest Caselaw 7210 AP
Judgement Date : 19 September, 2022

Andhra Pradesh High Court - Amravati

Kurapti Gajapathi Raju, vs Sarikonda Venkata Narasa Raju, on 19 September, 2022

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


                             A.S.No.105 OF 2017

ORDER:

This appeal is filed by the Appellant/Defendant aggrieved by the

judgment and decree dated 19.10.2016 in O.S.No.357 of 2014 on the file of

the VII Additional District and Sessions Judge (Fast Track Court),

Vijayawada, Krishna District having been aggrieved by the suit being

decreed in favour of the Respondent/Plaintiff.

2. Though the matter is posted under the caption "for dismissal", there

is no representation on either of the parties till 3:15 P.M.

4. The appeal is dismissed for default. No costs.

Pending miscellaneous petitions, if any, shall stand closed.

_________________ B.S.BHANUMATHI, J

19th September, 2022 PGT

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

A.S.No.105 OF 2017

19th September, 2022

PGT

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