G. Rajyalakshmi vs G.K. Ramesh
2021 Latest Caselaw 1098 Tel

Citation : 2021 Latest Caselaw 1098 Tel
Judgement Date : 6 April, 2021

Telangana High Court

G. Rajyalakshmi vs G.K. Ramesh on 6 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.1

      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                        F.C.A.No. 61 of 2008

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    Ms. Vani Suri, learned counsel for the appellant informs the

court that the respondent has expired during the pendency of the

present appeal thus, rendering the appeal infructuous.

2. The appeal is, accordingly, disposed of as infructuous along

with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 06.04.2021 lur

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