Expand

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

When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 3269 AP

Citation : 2023 Latest Caselaw 3269 AP
Judgement Date : 28 June, 2023

Andhra Pradesh High Court - Amravati

When The Matter Is Taken Up For ... vs Unknown on 28 June, 2023

          HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                         A.S.No.411 of 2009

JUDGMENT:

1. When the matter is taken up for hearing learned counsel for

appellant/plaintiff submits that the case against the sole

respondent was dismissed for default on 13.04.2017. In view of

the same, the appeal is deemed to be dismissed against the sole

respondent.

2. Recording the submission made by the learned counsel for the

appellant and the endorsement madeon record, the appeal is

dismissed. No costs.

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

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 28.06.2023 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