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Smt.Gurram Lakshminarayanamma vs Smt. Namburi Nagavenakata Satya ...
2023 Latest Caselaw 5557 AP

Citation : 2023 Latest Caselaw 5557 AP
Judgement Date : 16 November, 2023

Andhra Pradesh High Court - Amravati

Smt.Gurram Lakshminarayanamma vs Smt. Namburi Nagavenakata Satya ... on 16 November, 2023

 THE HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO

                     APPEAL SUIT No.653 of 2008

JUDGMENT:

When the matter was listed on the last two occasions

i.e., on 04.11.2023 and 15.11.2023, there was no

representation on behalf of the appellants. Learned counsel

for the respondents is present on the aforesaid

adjournments.

2. Today also, there is no representation on behalf of the

appellants, even though the matter is listed under the

caption 'For Dismissal'. Learned counsel for the

respondents is present.

3. Therefore, the appeal is dismissed for

non-prosecution. No costs. As a sequel, miscellaneous

petitions, if any pending, shall stand closed.

____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.16.11.2023 CVD

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