K. Jangaiah vs Smt. K. Girija Devi
2021 Latest Caselaw 625 Tel

Citation : 2021 Latest Caselaw 625 Tel
Judgement Date : 26 February, 2021

Telangana High Court

K. Jangaiah vs Smt. K. Girija Devi on 26 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Items No.55 - 56

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

           F.C.A.No.10 of 2007 and C.M.A.No.63 of 2005

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

1.     Learned counsel for the respondents submits that both the

appeals have abated, inasmuch as the appellant had expired on

31.03.2014.

2. None is present on behalf of the appellant also.

3. A perusal of the order sheet shows that none has been appearing

for the appellant for the past several days.

4. The present appeals are, accordingly, disposed of as infructuous

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 26.02.2021 Lrkm

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