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Mr. B.Issac Bhasker Rao vs Mrs. B. Surekha Bhasker
2021 Latest Caselaw 653 Tel

Citation : 2021 Latest Caselaw 653 Tel
Judgement Date : 2 March, 2021

Telangana High Court

Mr. B.Issac Bhasker Rao vs Mrs. B. Surekha Bhasker on 2 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.60


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

                        F.C.A.No.157 of 2007

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

1.

Learned counsel for the appellant states that the present appeal

has been rendered infructuous as the appellant had expired three years

ago.

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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Mr. B.Issac Bhasker Rao vs Mrs. B. Surekha Bhasker
2021 Latest Caselaw 653 Tel

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Mr. B.Issac Bhasker Rao vs Mrs. B. Surekha Bhasker2021 Latest Caselaw 653 Tel

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Mr. B.Issac Bhasker Rao vs Mrs. B. Surekha Bhasker
2021 Latest Caselaw 653 Tel