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Advocate For The vs No Representation For The
2021 Latest Caselaw 5162 AP

Citation : 2021 Latest Caselaw 5162 AP
Judgement Date : 10 December, 2021

Andhra Pradesh High Court - Amravati

Advocate For The vs No Representation For The on 10 December, 2021

                 THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI

                           Appeal Suit No.752 of 2002
                                 (Through physical mode)



JUDGMENT:

Ms. Anitha, learned Advocate representing Sri K.Chidambaram, learned

Advocate for the appellant stated that the sole appellant passed away three

months ago and the legal representatives of the deceased appellant are not

interested in pursuing the appeal.

No representation for the respondent.

In view of the submission made by the learned counsel for the appellant,

the appeal is dismissed.

There shall be no order as to costs.

Pending miscellaneous petitions, if any, shall stand closed.

_______________ B.S.Bhanumathi, J Dt.10.12.2021 PNV

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Advocate For The vs No Representation For The
2021 Latest Caselaw 5162 AP

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Advocate For The vs No Representation For The2021 Latest Caselaw 5162 AP

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Advocate For The vs No Representation For The
2021 Latest Caselaw 5162 AP