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Dakshnamoorthy vs Smt.Jeevamma
2022 Latest Caselaw 1831 AP

Citation : 2022 Latest Caselaw 1831 AP
Judgement Date : 18 April, 2022

Andhra Pradesh High Court - Amravati

Dakshnamoorthy vs Smt.Jeevamma on 18 April, 2022

          HON'BLE SRI JUSTICE SUBBA REDDY SATTI

APPEAL SUIT No.121 of 2006

JUDGMENT:-

A memo, dated 23.02.2022, vide USR No.7835 of 2022, is

filed by Sri D. Vijaya Chandra Reddy, learned counsel for the

appellant stating that the sole appellant died about five years

back and no petition was filed within time to bring his legal

representatives on record.

Since the sole appellant died about five years back and as

no application is filed to bring his legal representatives on

record, this appeal gets abated.

Hence, this appeal is dismissed as abated. No costs.

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

stand closed.

_______________________________ JUSTICE SUBBA REDDY SATTI Date : 18.04.2022

IKN

HON'BLE SRI JUSTICE SUBBA REDDY SATTI

APPEAL SUIT No.121 of 2006 18.04.2022

ikn

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