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Y.V. Damodar vs Anirudh Arobolu
2022 Latest Caselaw 471 Tel

Citation : 2022 Latest Caselaw 471 Tel
Judgement Date : 4 February, 2022

Telangana High Court

Y.V. Damodar vs Anirudh Arobolu on 4 February, 2022

Bench: P.Sree Sudha

                    HON'BLE SMT JUSTICE P.SREE SUDHA

                                S.A.No.161 OF 2015

JUDGMENT:

01. Learned counsel for the appellant absent.

02. Learned counsel for the respondent present and stated

that the appellant-tenant has already vacated the premises and

hence, the appeal became infructuous.

03. Recording the said submission, the Second Appeal is

dismissed as infructuous. No costs.

Miscellaneous petitions, if any, pending shall stand

closed.

__________________________ SMT JUSTICE P.SREE SUDHA

Date: 04.02.2022 rkk

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