Expand

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

Ravi Enterprises vs M/S Siva Tabaccos
2023 Latest Caselaw 3031 AP

Citation : 2023 Latest Caselaw 3031 AP
Judgement Date : 10 May, 2023

Andhra Pradesh High Court - Amravati

Ravi Enterprises vs M/S Siva Tabaccos on 10 May, 2023

              THE HON'BLE SRI JUSTICE V.SRINIVAS

                 APPEAL SUIT No.287 of 2007

JUDGMENT:

On 16.03.2023, Sri Rama Rayudu, learned counsel

appearing on behalf of the learned counsel for the appellant,

submitted that they have given the bundle along with no

objection to the party.

2. Then this Court ordered notice to the appellant by

Registered Post with Acknowledgment Due. On which, Registry

sent the notice to the appellant and the same is served on the

appellant on 27.03.2023. But none appeared for the appellant.

3. Hence, the appeal is dismissed for default. There shall be

no order as to costs.

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

5. Miscellaneous applications pending if any, shall stand

closed.

_______________________ JUSTGICE V.SRINIVAS

Date: 10.05.2023 krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.287 of 2007

DATE: 10.05.2023

Krs

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