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Veerla Anjaneyulu vs Shaik Nasar Vali And Another
2023 Latest Caselaw 4750 AP

Citation : 2023 Latest Caselaw 4750 AP
Judgement Date : 6 October, 2023

Andhra Pradesh High Court - Amravati

Veerla Anjaneyulu vs Shaik Nasar Vali And Another on 6 October, 2023

  THE HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO

                 M.A.C.M.A.No.2432 of 2012

JUDGMENT:

On 04.11.2022, there is no representation on behalf of

the appellant.

On 18.11.2022, the Registry is directed to send notice

to the appellant. On verification, notice was sent and it was

un-served and returned on 09.12.20222 with postal

endorsement that the appellant died.

Today also, when the matter came up for hearing, there

is no representation on behalf of the appellant.

Hence, the appeal is dismissed as abated. No costs.

As a sequel, miscellaneous petitions, if any pending,

shall stand closed.

____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.06.10.2023 CVD

THE HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO

M.A.C.M.A.No.3079 of 2012

Dt.28.06.2023

CVD

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