Expand

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

Loverns Package Industries, Rep. ... vs M/S Durga Liquors India Pvt. Ltd. ...
2023 Latest Caselaw 4901 AP

Citation : 2023 Latest Caselaw 4901 AP
Judgement Date : 11 October, 2023

Andhra Pradesh High Court - Amravati

Loverns Package Industries, Rep. ... vs M/S Durga Liquors India Pvt. Ltd. ... on 11 October, 2023

     THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                SECOND APPEAL No.509 OF 2011

JUDGMENT:

When the matter is taken up for hearing in the morning as

well as in the afternoon sessions, no representation is made on

behalf of the appellant, but, however, learned counsel for the

respondents is present.

2. Despite listing the matter under the caption "for dismissal",

no representation is made on behalf of the appellant. It seems

that the appellant has not shown any interest to pursue the

appeal.

3. Hence, the appeal is dismissed for default without costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

_________________________________ JUSTICE T.MALLIKARJUNA RAO

Date: 11.10.2023 MS

THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

SECOND APPEAL NO.509 OF 2011

DATE: 11.10.2023

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 : IJJ