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Suraboyina Srinivasa Rao, vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 651 AP

Citation : 2022 Latest Caselaw 651 AP
Judgement Date : 4 February, 2022

Andhra Pradesh High Court - Amravati
Suraboyina Srinivasa Rao, vs The State Of Ap Rep By Its Pp Hyd., on 4 February, 2022
            THE HON'BLE SRI JUSTICE K.SURESH REDDY


        CRIMINAL REVISIION CASE No. 2532 OF 2012
           (Taken up through video conferencing)

JUDGMENT:

It is represented by both learned counsel that respondent No.

2, i.e. the petitioner's mother against whom the present revision is

filed challenging the grant of maintenance, has died and therefore

the cause in the present revision does not survive for adjudication.

2. Recording the said submission, the criminal revision case is

closed. Pending miscellaneous applications, if any, shall stand closed

in consequence. No costs.

_____________________ Date: 04-02-2022. JUSTICE K.SURESH REDDY JSK

THE HON'BLE SRI JUSTICE K.SURESH REDDY

CRIMINAL REVISION CASE No. 2532 OF 2012

DATE: 04TH FEBRUARY, 2022

JSK

 
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