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Cherukuvada Leela Devi vs Chendhala Sulochana
2024 Latest Caselaw 391 AP

Citation : 2024 Latest Caselaw 391 AP
Judgement Date : 9 January, 2024

Andhra Pradesh High Court - Amravati

 HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

     THE HON'BLE JUSTICE DR.V.R.K.KRUPA SAGAR

                      S.A.No.1325 of 2003

JUDGMENT:

1. Sri Ajay, learned counsel representing on behalf of Sri

M.R.S.Srinivas, learned counsel for the respondents alone

is present. Sri T.C.D.Sekhar, learned counsel for some of

the respondents is also present.

2. No representation for the appellant. In the last four

occasions, there has been no representation for the

appellant.

3. Today, the matter is posted under the caption 'for

dismissal'. Yet, there is no representation for the

appellant.

4. In the result, S.A.No.1325 of 2003 is 'dismissed for

non-prosecution'. No order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

________________________________ JUSTICE DR.V.R.K.KRUPA SAGAR Date : 09.01.2024 SR

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