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Mallipudi Srinivasa Rao, vs Nazama Begum,
2022 Latest Caselaw 3767 AP

Citation : 2022 Latest Caselaw 3767 AP
Judgement Date : 6 July, 2022

Andhra Pradesh High Court - Amravati

Mallipudi Srinivasa Rao, vs Nazama Begum, on 6 July, 2022

          THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI


                    Appeal Suit No. 53 of 2012

JUDGMENT:

Sri M.Bala Subrahmanyam, learned counsel for the appellant

submitted that the appeal got abated, in view of the death of the sole

appellant very long back and no one else is interested in prosecuting

the appeal.

Recording the aforesaid submission, the appeal is dismissed as

abated.

There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

________________ B.S BHANUMATHI, J 06th July, 2022 RAR

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