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Peyyala Nagabhushanam Died vs Peyyala Baby Sarojini
2021 Latest Caselaw 3042 AP

Citation : 2021 Latest Caselaw 3042 AP
Judgement Date : 13 August, 2021

Andhra Pradesh High Court - Amravati

Peyyala Nagabhushanam Died vs Peyyala Baby Sarojini on 13 August, 2021

             HON'BLE SRI JUSTICE M.VENKATA RAMANA

                    SECOND APPEAL No. 2 of 2013

JUDGMENT :

It is represented on behalf of Sri Kowturu Pavan Kumar, learned

counsel for the appellants, that they have given up vakalat for the

appellants. Sri Narasimha Rao Gudiseva, learned counsel for the

respondents, appeared on-line. Steps are not taken to bring legal

representatives till now.

2. In view of the order passed on 05.08.2021. in the above

circumstances, the appeal is treated abated.

As a sequel, all pending miscellaneous petitions stand closed.

Interim Orders, if any, stand vacated.

________________________ JUSTICE M.VENKATA RAMANA Dt:13.08.2021 RR HON'BLE SRI JUSTICE M.VENKATA RAMANA

Second appeal No.2 of 2013

Dt:13.08.2021

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