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B.Varahalamma,Bodda,Srikakulam vs B.Narasimhulu,Bodda,Srikakulam ...
2022 Latest Caselaw 1405 AP

Citation : 2022 Latest Caselaw 1405 AP
Judgement Date : 22 March, 2022

Andhra Pradesh High Court - Amravati

B.Varahalamma,Bodda,Srikakulam vs B.Narasimhulu,Bodda,Srikakulam ... on 22 March, 2022

        HONOURABLE SMT. JUSTICE V. SUJATHA

                Second Appeal No.561 of 2001

JUDGMENT:

Sri A. Srinivas Rao, learned counsel representing Sri

M.V.S. Suresh Kumar, learned counsel for the appellant

reported that the sole appellant died. A letter dated

21.12.2020 was addressed to the sole appellant by way of

registered post stating that Sri M.V.S. Suresh Kumar has

been Designated as a Senior Counsel. But the said letter was

returned with an endorsement that "addressee is expired".

Hence the present Second Appeal is dismissed as

abated. There shall be no order as to costs.

As a sequel thereto, miscellaneous petitions, if any,

shall stand closed.

________________ V. SUJATHA, J

Date: 22.03.2022 PGT

HONOURABLE SMT. JUSTICE V. SUJATHA

Second Appeal No.561 of 2001

22.03.2022

PGT

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