M. Ramachari vs Smt. Sulochana
2021 Latest Caselaw 978 Tel

Citation : 2021 Latest Caselaw 978 Tel
Judgement Date : 24 March, 2021

Telangana High Court

M. Ramachari vs Smt. Sulochana on 24 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.44

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

                        F.C.A.No.145 of 2008

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

       Learned counsel for the appellant states that the appeal has been

rendered infrucutous, as both the appellant and the respondent have

expired.

The appeal is accordingly disposed of as infructuous along with

the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 24.03.2021 Lrkm

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