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Smt. Venigalla Vijaya Lakshmi vs Tirumalasetty Adinarayana
2023 Latest Caselaw 4511 AP

Citation : 2023 Latest Caselaw 4511 AP
Judgement Date : 25 September, 2023

Andhra Pradesh High Court - Amravati

Smt. Venigalla Vijaya Lakshmi vs Tirumalasetty Adinarayana on 25 September, 2023

          THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                    Appeal Suit No.131 of 2016

JUDGMENT:

No representation on behalf of appellant and respondent.

This Court ordered notice to the appellant. It seems that

the endorsement shows that the appellant refused to receive the

notice.

02. It seems that the appellant has not shown any interest to

proceed with the matter. Accordingly, the appeal is dismissed

for default. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal

shall stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 25.09.2023 KLNS

THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

Appeal Suit No.131 of 2016 Date: 25.09.2023

KLNS

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