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Chirlamcherla Chinna Venkata ... vs Sunaku Lakshmi Devamma Anantha ...
2022 Latest Caselaw 4733 AP

Citation : 2022 Latest Caselaw 4733 AP
Judgement Date : 28 July, 2022

Andhra Pradesh High Court - Amravati

Chirlamcherla Chinna Venkata ... vs Sunaku Lakshmi Devamma Anantha ... on 28 July, 2022

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

                             A.S.No.85 of 2012

JUDGMENT:

Since the respondent/plaintiff who is his daughter filed the suit against

his father for recovery of the amount based on a promissory note, Sri

T.Manikanta, learned counsel representing Sri G.Narasimha Rao, learned

counsel for the appellant/defendant represented that the sole appellant

passed away and no other LRs are to the knowledge of the counsel and

requested to close the appeal as abated.

Accordingly, the appeal is closed. There shall be no order as to costs.

Pending miscellaneous petitions, if any, shall stand closed.

_________________ B.S.Bhanumathi, J Dt.28.07.2022 PNV

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