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Unknown vs Since Required Steps Have Not Been ...
2021 Latest Caselaw 4995 AP

Citation : 2021 Latest Caselaw 4995 AP
Judgement Date : 6 December, 2021

Andhra Pradesh High Court - Amravati

Unknown vs Since Required Steps Have Not Been ... on 6 December, 2021

               THE HON'BLE SRI JUSTICE M. VENKATA RAMANA

                       SECOND APPEAL No.125 of 2020

JUDGMENT:

Since required steps have not been taken to bring the legal

representatives of the deceased 1st respondent, within time, this second appeal

is declared abated. No costs.

Pending interlocutory applications, if any, shall stand closed.

___________________ M.VENKATA RAMANA, J 06.12.2021 Vjl

MGR,J WP_23651_2020

THE HON'BLE SRI JUSTICE M. VENKATA RAMANA

SECOND APPEAL No.125 of 2020

06.12.2021

Vjl

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