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Ch.Vijaya, vs P.Raghuveera Reddy,
2021 Latest Caselaw 651 Tel

Citation : 2021 Latest Caselaw 651 Tel
Judgement Date : 2 March, 2021

Telangana High Court

Ch.Vijaya, vs P.Raghuveera Reddy, on 2 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.54


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

                          C.A.No.36 of 2015

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

1.

Mr. A. Sanjeev Kumar, learned Special Government Pleader for

the appellant states that the appellant had expired a year ago and

therefore nothing survives for adjudication in the present appeal.

2. The present appeal is accordingly disposed of as infructuous

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 02.03.2021 Lrkm

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Ch.Vijaya, vs P.Raghuveera Reddy,
2021 Latest Caselaw 651 Tel

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Ch.Vijaya, vs P.Raghuveera Reddy,2021 Latest Caselaw 651 Tel

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Ch.Vijaya, vs P.Raghuveera Reddy,
2021 Latest Caselaw 651 Tel