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Kantamani Kishore vs The Endowments Tribunal Anr
2022 Latest Caselaw 1958 AP

Citation : 2022 Latest Caselaw 1958 AP
Judgement Date : 21 April, 2022

Andhra Pradesh High Court - Amravati

Kantamani Kishore vs The Endowments Tribunal Anr on 21 April, 2022

       THE HONOURABLE SMT JUSTICE V.SUJATHA

CIVIL MISCELLANEOUS APPEAL No.12 OF 2012

JUDGMENT:-

Ms. P.Lakshmi, learned counsel representing Sri Mangena

Sree Rama Rao, learned counsel for the appellant, stated that the

cause in this Civil Miscellaneous Appeal does not survive and

hence, no further orders are required to be passed in this Civil

Miscellaneous Appeal.

2. Recording the same, this Civil Miscellaneous Appeal is

dismissed as infructuous. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Civil

Miscellaneous Appeal shall stand closed.

______________________ JUSTICE V.SUJATHA

Date : 21.4.2022 AMD

THE HONOURABLE SMT JUSTICE V.SUJATHA

CIVIL MISCELLANEOUS APPEAL No.12 OF 2012

Date : 21.4.2022

AMD

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