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During Hearing Mr. ... vs Unknown
2022 Latest Caselaw 9563 AP

Citation : 2022 Latest Caselaw 9563 AP
Judgement Date : 12 December, 2022

Andhra Pradesh High Court - Amravati

During Hearing Mr. ... vs Unknown on 12 December, 2022

      THE HON'BLE DR. JUSTICE K. MANMADHA RAO

C.M.S.A.Nos.28 AND 30 OF 2011

COMMON JUDGMENT:

During hearing Mr. V.V.N.Narayana Rao, learned counsel

for the appellant submitted that the appellant was died about 3

years ago and the legal heirs of the deceased appellant was

taken away the case file. Therefore, he reported no instructions

in the matter.

Since the appellant was died about 3 years ago, no steps

had been taken to implead the legal heirs of the deceased

appellant in the appeals till date, the respective Appeals got

abated.

In view of the above said circumstances, the two C.M.S.As

are dismissed as abated. No order as to costs.

The miscellaneous applications pending, if any, shall also

stand closed.

____________________________________ DR. JUSTICE K. MANMADHA RAO

Dated: 12.12.2022.

KK THE HON'BLE DR.JUSTICE K. MANMADHA RAO

C.M.S.A.Nos.28 AND 30 OF 2011

Date: 12.12.2022

KK

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