Expand

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

Kothamasu Ramakrishna vs Kollipara Ramaswamy
2023 Latest Caselaw 1905 AP

Citation : 2023 Latest Caselaw 1905 AP
Judgement Date : 12 April, 2023

Andhra Pradesh High Court - Amravati

Kothamasu Ramakrishna vs Kollipara Ramaswamy on 12 April, 2023

      THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO


                   APPEAL SUIT No.38 OF 2010

JUDGMENT:

When the matter is taken up in the morning session, no

representation is made on behalf of the appellant. But, however,

learned counsel for the respondent is present. 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.38 OF 2010

DATE: 12.04.2023

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 : Smt. Nirmala Devi Bam Memorial International Moot Court Competition