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N.Varalakshmi vs G.Pardhasaradhi And 15 Others
2021 Latest Caselaw 1539 AP

Citation : 2021 Latest Caselaw 1539 AP
Judgement Date : 15 March, 2021

Andhra Pradesh High Court - Amravati

N.Varalakshmi vs G.Pardhasaradhi And 15 Others on 15 March, 2021

Bench: M.Venkata Ramana

             HON'BLE SRI JUSTICE M.VENKATA RAMANA

                    APPEAL SUIT no.1466 of 1998

JUDGMENT

Sri J.Prabhakar, learned counsel, who appeared for the appellant

in this matter represents that the appellant died about two years ago and

his L.Rs. are not interested to pursue this matter. Recording this

submission of Sri J.Prabhakar, learned counsel, since steps are not taken

to bring L.Rs. of the deceased appellant on record within time, this appeal

is treated abated. No costs.

As a sequel, pending miscellaneous petitions, if any, stand closed.

Interim Orders, if any, stand vacated.

________________________ JUSTICE M.VENKATA RAMANA Dt:15.03.2021 RR MVR,J A.S.No.1466 of 1998

HON'BLE SRI JUSTICE M.VENKATA RAMANA

APPEAL SUIT No.1466 of 1998

Dt:15.03.2021

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