Arepalli Venkata Naga Ramesh vs Tipineni Janaki Ramana
2023 Latest Caselaw 2757 AP

   THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

AND

THE HON'BLE SRI JUSTICE V. GOPALA KRISHNA RAO

APPEAL SUIT No.312 of 2015

JUDGMENT:- (Per Hon'ble Sri Justice Cheekati Manavendranath Roy)

This is an old matter of the year 2015. Inspite of granting several

adjournments, the appellant is not turning up for hearing. Earlier

also there was no representation on behalf of appellant. Therefore,

this Appeal Suit is dismissed for default. No costs.

Miscellaneous petitions, if any pending, in this Appeal Suit,

shall stand closed.

______________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY

___________________________________ JUSTICE V. GOPALA KRISHNA RAO

Date: 02.05.2023 sj

THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

AND

THE HON'BLE SRI JUSTICE V. GOPALA KRISHNA RAO

APPEAL SUIT No.312 of 2015

Date: 02-05-2023

sj