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When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 3892 AP

Citation : 2023 Latest Caselaw 3892 AP
Judgement Date : 14 August, 2023

Andhra Pradesh High Court - Amravati

When The Matter Is Taken Up For ... vs Unknown on 14 August, 2023

      THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                  APPEAL SUIT No.451 OF 2013

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.

2. 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 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: 14.08.2023 MS

THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

APPEAL SUIT NO.451 OF 2013

DATE: 14.08.2023

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