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Sri Rajendrakumar Tarmakdas vs A.M.V.Prasada Rao
2021 Latest Caselaw 3481 Tel

Citation : 2021 Latest Caselaw 3481 Tel
Judgement Date : 15 November, 2021

Telangana High Court

Sri Rajendrakumar Tarmakdas vs A.M.V.Prasada Rao on 15 November, 2021

Bench: M.Laxman

                 THE HON'BLE SRI JUSTICE M.LAXMAN



                   SECOND APPEAL NO.1165 OF 2000



JUDGMENT:

When the matter is taken up for hearing, there is no representation

from the counsel for the appellant.

2. The present appeal arises out of the dismissal of an injunction suit.

The counsel for the respondent filed a memo reporting the death of the

respondent on 19.03.2002 and no steps have been taken to bring the

legal representatives ever since.

3. 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: 15.11.2021.

Shr.

THE HON'BLE SRI JUSTICE M.LAXMAN

SECOND APPEAL 1165 NO.715 OF 2000

Date: 15.11.2021.

Shr.

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