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Basarapu Swamy, vs Jangam Madapati Lingaiah Swamy,
2021 Latest Caselaw 3352 Tel

Citation : 2021 Latest Caselaw 3352 Tel
Judgement Date : 10 November, 2021

Telangana High Court

Basarapu Swamy, vs Jangam Madapati Lingaiah Swamy, on 10 November, 2021

Bench: M.Laxman

                THE HON'BLE SRI JUSTICE M.LAXMAN



                    SECOND APPEAL NO.819 OF 2012



JUDGMENT:

When the appeal is taken up, there is no representation from the

appellant. Counsel for the respondent submitted that in the year 2017,

a memo was filed reporting death of sole appellant. Even after four years

also, no steps have been taken to bring the legal representatives of the

deceased appellant on record.

2. In the said circumstances, the Appeal is dismissed as abated. No

order as to costs. As a sequel, the miscellaneous petitions pending if any

shall stand closed.

________________

M.LAXMAN, J

Date: 10.11.2021.

Shr.

THE HON'BLE SRI JUSTICE M.LAXMAN

SECOND APPEAL NO.819 OF 2012

Date: 10.11.2021.

Shr.

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