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Sri Ramdas Motor Transport ... vs The Oriental Company Limited,
2023 Latest Caselaw 1297 AP

Citation : 2023 Latest Caselaw 1297 AP
Judgement Date : 6 March, 2023

Andhra Pradesh High Court - Amravati

Sri Ramdas Motor Transport ... vs The Oriental Company Limited, on 6 March, 2023

     HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                  APPEAL SUIT No.203 of 2006

JUDGMENT:

When the matter was called on 16.02.2023, there was no

representation on either side. The matter was posted on this

day i.e., on 06.03.2023 under the caption "for dismissal".

2. There is no representation on either side even today, as

both parties do not appear to be interested in prosecuting the

appeal.

3. Hence, the appeal is dismissed for non-prosecution. There

shall be no order as to costs.

4. Consequently, miscellaneous petitions, if any pending, in

this appeal, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 06.03.2023 Dinesh

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

APPEAL SUIT No.203 of 2006

06.03.2023

Dinesh

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