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Smt. Veesam Satyavamma, vs Dandu China ...
2022 Latest Caselaw 3811 AP

Citation : 2022 Latest Caselaw 3811 AP
Judgement Date : 7 July, 2022

Andhra Pradesh High Court - Amravati
Smt. Veesam Satyavamma, vs Dandu China ... on 7 July, 2022
THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

C.M.A.No.270 of 2005

JUDGMENT:-

Sri M. Rammohan, learned counsel representing

Sri M. Balasubramanyam, learned counsel for the appellant

submitted that the matter has become infructuous. Learned

counsel endorsed the same on the bundle.

Hence, the Civil Miscellaneous Appeal is dismissed as

infructuous, accordingly. No costs.

Miscellaneous Petitions pending, if any, shall stand

closed.

________________________________________ JUSTICE TARLADA RAJASEKHAR RAO

Date: 07.07.2022 Harin

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

C.M.A.No.270 of 2005

Date: 07-07-2022

Hari

 
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