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Mada Danayya vs Smt.Mada Gunnamma 2 Others
2021 Latest Caselaw 198 AP

Citation : 2021 Latest Caselaw 198 AP
Judgement Date : 19 January, 2021

Andhra Pradesh High Court - Amravati

Mada Danayya vs Smt.Mada Gunnamma 2 Others on 19 January, 2021

Bench: Lalitha Kanneganti

      HONOURABALE SMT. JUSTICE LALITHA KANNEGANTI

               Criminal Revision Case No.684 of 2012

JUDGMENT:

Learned counsel for the petitioner submits that the cause in

the Criminal Revision Case does not survive and has become

infructuous.

Recording the submission of the learned counsel, the

Criminal Revision Case is dismissed as infructuous.

As a sequel thereto, miscellaneous petitions, if any, pending

shall stand closed.

___________________________ LALITHA KANNEGANTI, J Date: 19-01-2021

Ksn

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