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R.Kiran Reddy vs R.Subramanyam
2023 Latest Caselaw 1902 AP

Citation : 2023 Latest Caselaw 1902 AP
Judgement Date : 12 April, 2023

Andhra Pradesh High Court - Amravati

R.Kiran Reddy vs R.Subramanyam on 12 April, 2023

     THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO


                 APPEAL SUIT No.493 OF 2010

JUDGMENT:

When the matter is taken up in the morning session, none

appeared on both sides. The matter is passed over till 2.15 P.M.

2. When the matter is called at 2.15 P.M, no representation is

made on behalf of the appellant.

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

the appellant is not getting ready. It seems that the appellant has

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: 12.04.2023 MS

THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

APPEAL SUIT NO.493 OF 2010

DATE: 12.04.2023

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