Smt.Kalyani vs B.H.Krishna Murthy
2021 Latest Caselaw 1178 Tel

Citation : 2021 Latest Caselaw 1178 Tel
Judgement Date : 12 April, 2021

Telangana High Court

Smt.Kalyani vs B.H.Krishna Murthy on 12 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.87

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


                        F.C.A.No.192 of 2009

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


1.    Learned counsel for the appellant/wife informs the court that

the respondent/husband has expired during the pendency of the

present appeal thus, rendering the appeal infructuous.

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

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 12.04.2021 lur

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