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K.Venkamma vs Dist.Collector Krishna Mtm
2022 Latest Caselaw 6724 Tel

Citation : 2022 Latest Caselaw 6724 Tel
Judgement Date : 12 December, 2022

Telangana High Court

K.Venkamma vs Dist.Collector Krishna Mtm on 12 December, 2022

Bench: P.Sree Sudha

       THE HON'BLE SMT. JUSTICE P. SREE SUDHA
              APPEAL SUIT.No.19142 of 2000
JUDGMENT

When the taken up for hearing learned counsel for

appellant submitted that the record is not available with

him.

On 28.09.2022, Registry is directed to trace out

record and if it is not traced, re-construct the record with

the assistance of counsel representing both parties. As the

learned counsel for appellant stated that the record is not

available with him, this court is of the considered view that

no purpose would be served in continuing the appeal.

Hence, the Appeal is closed. No costs.

Pending miscellaneous applications, if any, shall

stand closed.

____________________ P. SREE SUDHA, J

Date: 12.12.2022 AQS

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