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R. Narayana Rao vs State Bank Of India
2023 Latest Caselaw 1809 AP

Citation : 2023 Latest Caselaw 1809 AP
Judgement Date : 3 April, 2023

Andhra Pradesh High Court - Amravati

R. Narayana Rao vs State Bank Of India on 3 April, 2023

Bench: Duppala Venkata Ramana

     HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                   APPEAL SUIT No.57 of 2007

JUDGMENT:

When the matter was called on 09.03.2023, there was no

representation on behalf of the appellant. The matter was

posted on 29.03.2023 under the caption "for dismissal". The

matter is again called on this day i.e., on 03.04.2023.

2. There is no representation on behalf of the appellant even

today, as the appellant does not appear to be interested in

prosecuting the appeal.

3. Hence, the appeal is dismissed for non-prosecution. There

shall be no order as to costs.

4. Consequently, miscellaneous petitions, if any pending, in

this appeal, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 03.04.2023 Dinesh

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

APPEAL SUIT No.57 of 2007

03.04.2023

Dinesh

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