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D. Narasamma vs The Union Of India Rep., By Its ...
2021 Latest Caselaw 3647 Tel

Citation : 2021 Latest Caselaw 3647 Tel
Judgement Date : 19 November, 2021

Telangana High Court

D. Narasamma vs The Union Of India Rep., By Its ... on 19 November, 2021

Bench: P.Madhavi Devi

       THE HON'BLE SMT JUSTICE P. MADHAVI DEVI

                      CMA No.61 of 2011

JUDGMENT:

It is submitted by the learned counsel for the appellant

that the sole appellant, who was the sole dependent of the

deceased, has also passed away and therefore, no party is

seeking relief from this appeal and that the present appeal may

be closed as infructuous.

Accordingly, the Civil Miscellaneous Appeal is dismissed as

infructuous. No order as to costs. Miscellaneous petitions, if

any, pending in this appeal shall stand closed.

_____________________ P. MADHAVI DEVI, J Date: 19.11.2021 Isn

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