Citation : 2022 Latest Caselaw 2961 Tel
Judgement Date : 21 June, 2022
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
FAMILY COURT APPEAL No.81 of 2010
JUDGMENT: (Per Hon'ble Dr.SA,J)
Heard. Perused the record.
2. Sri Yajur Putta, learned counsel representing Sri Chetluru
Sreenivas, learned counsel for the appellant would submit that the
appellant passed away sometime back and therefore, the cause in
the appeal does not survive for adjudication.
3. Taking the said submission on record, this Family Court
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: 21.06.2022 scs
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