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B Sirisha vs B Kishore Kumar
2022 Latest Caselaw 1932 Tel

Citation : 2022 Latest Caselaw 1932 Tel
Judgement Date : 18 April, 2022

Telangana High Court
B Sirisha vs B Kishore Kumar on 18 April, 2022
Bench: Shameem Akther, Juvvadi Sridevi
       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
      THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

            FAMILY COURT APPEAL No.262 OF 2019

JUDGMENT:         (Per Hon'ble Dr.SA,J)


      Sri    Y.   Bhargava        Ram,      learned    counsel   representing

Sri   P.    Ganga       Rami       Reddy,     learned    counsel    for   the

respondent/husband, would submit that the appellant/wife passed

away some time back and therefore, nothing survives for

adjudication in this appeal.

2. Taking on record the said submissions, the appeal is

dismissed as abated.

Miscellaneous Petitions, if any, pending in this appeal, shall

stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

___________________ JUVVADI SRIDEVI, J Date: 18.04.2022 MD

 
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