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When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 3778 AP

Citation : 2023 Latest Caselaw 3778 AP
Judgement Date : 1 August, 2023

Andhra Pradesh High Court - Amravati

When The Matter Is Taken Up For ... vs Unknown on 1 August, 2023

     THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                APPEAL SUIT No.339 OF 2010

JUDGMENT:

When the matter is taken up for hearing in the morning as

well as in the afternoon sessions, no representation is made on

behalf of the appellant, but, however the learned counsel for the

respondents is present.

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

the appellant has not taken any steps with regard to merging of

the appellant bank with State Bank of India. It seems that the

appellant has not shown any interest to pursue the appeal.

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

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

_________________________________ JUSTICE T.MALLIKARJUNA RAO

Date: 01.08.2023 MS

THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

APPEAL SUIT NO.339 OF 2010

DATE: 01.08.2023

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