Lanka Ramu Naidu vs K. Appala Raju,
2023 Latest Caselaw 4936 AP

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                                                 BSS,J
                                                 MACMA.No.912 of 2016


           HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

                      MACMA No.912 of 2016

JUDGMENT

There is no representation on behalf of the appellants

though the matter is listed under the caption for "Dismissal".

2. The learned counsel Mr. K. Nagaraju, represented on

behalf of Mr. A. Satish Babu, learned counsel for respondent

No.2.

3. As there is no representation on behalf of the appellants

though the matter is listed under the caption for "Dismissal", this

Motor Accident Civil Miscellaneous Appeal is dismissed for

default.

No order as to costs. Consequently, miscellaneous petitions

if any, stand closed. The Interim Stay if any, granted, shall stand

vacated.

___________________________________ JUSTICE BANDARU SYAMSUNDER

Dt: 12.10.2023.

MVK

BSS,J MACMA.No.912 of 2016

HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

MACMA.No.912 of 2016

Date: 12.10.2023

MVK