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Shaik Beebi vs Shaik Mumtaz Begum
2022 Latest Caselaw 8966 AP

Citation : 2022 Latest Caselaw 8966 AP
Judgement Date : 23 November, 2022

Andhra Pradesh High Court - Amravati

Shaik Beebi vs Shaik Mumtaz Begum on 23 November, 2022

           THE HON'BLE SRI JUSTICE VUTUKURU SRINIVAS

                   APPEAL SUIT No.16 of 2013


JUDGMENT:

None appeared for appellants. Learned counsel for the

respondent is present.

2. As borne out from the record notice was served on the 1st

appellant. Even prior to 30.10.2022, none appeared for appellants.

It is also borne out from the record that the 2nd appellant died and

no steps have been taken. Hence, the matter is posted under the

caption for dismissal, but none appeared for appellants.

3. In view of the above, this Appeal Suit is dismissed for non-

prosecution. No costs.

4. Interim orders granted earlier if any, stand vacated.

5. Miscellaneous applications pending if any, shall stand closed.

__________________ VUTUKURU SRINIVAS, J Date: 23.11.2022

krs

THE HON'BLE SRI JUSTICE VUTUKURU SRINIVAS

APPEAL SUIT No.16 of 2013

DATE: 23.11.2022

Krs

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