Expand

January February March April May June July August September October November December

Tadi Veeraraghava Reddy vs Medapati Rama Krishna Reddy
2023 Latest Caselaw 1869 AP

Citation : 2023 Latest Caselaw 1869 AP
Judgement Date : 11 April, 2023

Andhra Pradesh High Court - Amravati

Tadi Veeraraghava Reddy vs Medapati Rama Krishna Reddy on 11 April, 2023

Bench: T Mallikarjuna Rao

     THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO


                 APPEAL SUIT No.423 OF 2009

JUDGMENT:

When the matter is called in the morning session, none

appeared on both sides.

2. The matter is passed over till 2.15 P.M. When the matter is

called at 2.15 P.M, no representation is made on behalf of the

appellants.

3. Despite listing the matter under the caption "for dismissal",

the appellants are not getting ready. It seems that the appellants

have not shown any interest to prosecute the appeal.

4. Hence, the appeal is dismissed for default without costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

_________________________________ JUSTICE T.MALLIKARJUNA RAO

Date: 11.04.2023 MS

THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

APPEAL SUIT NO.423 OF 2009

DATE: 11.04.2023

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : IJJ