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Singamaneni Ramaswamy vs The Central Bank Of India
2021 Latest Caselaw 881 AP

Citation : 2021 Latest Caselaw 881 AP
Judgement Date : 16 February, 2021

Andhra Pradesh High Court - Amravati

Singamaneni Ramaswamy vs The Central Bank Of India on 16 February, 2021

Bench: M.Venkata Ramana

              HON'BLE SRI JUSTICE M.VENKATA RAMANA

                     APPEAL SUIT No.470 of 2000

JUDGMENT:

It is represented by Sri Unnam Sravan, learned counsel for Sri

Unnam Muralidhar Rao, learned counsel for the appellant that nothing

survives in this appeal and that this matter has become infructuous.

Learned counsel for the appellant further represents that the appellant

died and that there is no response from the legal representatives of the

appellant in spite of their efforts. In the circumstances, this appeal is

dismissed being infructuous. No costs. All pending petitions stand

closed. Interim orders if any, stand vacated.

_________________________ JUSTICE M. VENKATA RAMANA

February 16, 2021 Rns HONOURABLE SRI JUSTICE M.VENKATA RAMANA

APPEAL SUIT No.470 of 2000

February 16, 2021

Rns

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