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Smt.Allam Sharada vs Smt.Vazir Andalamma
2022 Latest Caselaw 6467 Tel

Citation : 2022 Latest Caselaw 6467 Tel
Judgement Date : 5 December, 2022

Telangana High Court

Smt.Allam Sharada vs Smt.Vazir Andalamma on 5 December, 2022

Bench: G.Anupama Chakravarthy

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY


            SECOND APPEAL No.600 of 2013

JUDGMENT:

On 26.08.2022, learned counsel for the appellant filed

a memo seeking time on the ground that the sole appellant

had died and they have to bring his LRs on record, and also

have to file the death certificate of the appellant.Therefore,

the matter was directed to be listed on 14.09.2022.

Inspite of specific direction, the matter was not listed

on 14.09.2022 and it is listed today i.e., 05.12.2022. A

perusal of the record discloses that the LRs of the sole

appellant are not brought on record till date.

Therefore, the second appeal is dismissed as abated.

No order as to costs.

Pending miscellaneous applications, if any, shall

stand closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 05.12.2022 Smk/Lk

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