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M.Krishna Reddy vs Salla Veera Reddy
2022 Latest Caselaw 6835 Tel

Citation : 2022 Latest Caselaw 6835 Tel
Judgement Date : 15 December, 2022

Telangana High Court

M.Krishna Reddy vs Salla Veera Reddy on 15 December, 2022

Bench: Shameem Akther, Nagesh Bheemapaka

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.1431 OF 2008

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

The learned counsel for the appellant would submit that the

cause in the appeal does not survive for adjudication and that

therefore, the appeal may be dismissed as infructuous.

2. The said submission is taken on record.

3. Accordingly, this appeal is dismissed as infructuous.

Miscellaneous petitions, if any, pending in this appeal shall

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

____________________ Dr. SHAMEEM AKTHER, J

____________________ NAGESH BHEEMAPAKA, J

15th December, 2022 PNS / BVV

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