Citation : 2023 Latest Caselaw 3722 AP
Judgement Date : 26 July, 2023
THE HON'BLE SRI JUSTICE V.SRINIVAS
APPEAL SUIT No.347 of 2008
JUDGMENT:
Sri P.Sridhar Reddy, learned Senior Counsel for the
appellant submits that he has no instructions from the
appellant.
2. Sri V.B.Subrahmanyam, learned counsel for the
respondents, is present.
3. Recording the above submissions of the appellant, the
Appeal Suit is dismissed for default.
4. Accordingly, the Appeal Suit is dismissed for default.
There shall be no order as to costs.
4. Interim orders granted earlier if any, shall stand vacated.
5. Miscellaneous applications pending if any, shall stand closed.
_______________________ JUSTICE V.SRINIVAS Date: 26.07.2023 PND
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