Expand

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

Nelaturi Gnana Prakasha Rao vs C.C.K.R.Chits Finance Pvt. Ltd.,
2023 Latest Caselaw 2236 AP

Citation : 2023 Latest Caselaw 2236 AP
Judgement Date : 21 April, 2023

Andhra Pradesh High Court - Amravati

Nelaturi Gnana Prakasha Rao vs C.C.K.R.Chits Finance Pvt. Ltd., on 21 April, 2023

           HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                         A.S.No.972 of 2010

JUDGMENT:

1. When the matter is taken up for hearing in the morning session,

none appeared for the appellants and the matter is passed over

till 02.15 PM.

2. Learned the counsel for respondent is present.

3. Even when the matter is taken up in the afternoon session at

02.15 PM also, none appeared for the appellants. Despite the

matter listed under the caption for dismissal, the appellants

have not getting ready. It seems that the appellant have not

shown any interest to prosecute the appeal.

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

5. Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 21.04.2023 KGM

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