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Juluri Rama Krishna vs Padala Jaya Lakshmi
2023 Latest Caselaw 5147 AP

Citation : 2023 Latest Caselaw 5147 AP
Judgement Date : 19 October, 2023

Andhra Pradesh High Court - Amravati

Juluri Rama Krishna vs Padala Jaya Lakshmi on 19 October, 2023

      THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                 APPEAL SUIT No.943 OF 2013

JUDGMENT:

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

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

either side.

2. This Court vide proceedings dated 02.08.2023 ordered notice

to the appellant consequent to the death of his counsel. But, the

notice sent to the appellant is returned with an endorsement

"insufficient address". The notice sent to the address, is the same

address, which the appellant referred in the plaint as well as in

the appeal.

3. Having no other option, the appeal is dismissed for default

without costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

_________________________________ JUSTICE T.MALLIKARJUNA RAO

Date: 19.10.2023 MS

THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

APPEAL SUIT NO.943 OF 2013

DATE: 19.10.2023

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