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Guntur vs Unknown
2023 Latest Caselaw 3308 AP

Citation : 2023 Latest Caselaw 3308 AP
Judgement Date : 4 July, 2023

Andhra Pradesh High Court - Amravati
Guntur vs Unknown on 4 July, 2023
              THE HON'BLE SRI JUSTICE V.SRINIVAS

                   APPEAL SUIT No.30 of 2008

JUDGMENT:

Aggrieved by the judgment and decree dated 04.10.2007

in O.S.No.27 of 2003 passed by the learned District Judge,

Guntur, the present Appeal Suit is filed. The appellant herein is

the defendant in the suit.

2. Ms.M.Anusha, learned counsel representing

Sri Venkat Challa, learned counsel for the appellant, reported

no instructions. She also submits that the Appellant Company

is no longer exists.

3. In view of the above circumstances, the Appeal Suit is

dismissed for default. No costs.

4. Interim orders granted earlier if any, stand vacated.

5. Miscellaneous applications pending if any, shall stand

closed.

_______________________ JUSTICE V.SRINIVAS Date: 04.07.2023 vnb

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.30 of 2008

DATE: 04.07.2023

vnb

 
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