Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

Sri Arre Ravi vs Smt.Arre Rama Devi
2022 Latest Caselaw 2996 Tel

Citation : 2022 Latest Caselaw 2996 Tel
Judgement Date : 22 June, 2022

Telangana High Court

Sri Arre Ravi vs Smt.Arre Rama Devi on 22 June, 2022

Bench: The Registrar (Writs-Db)

      THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

C.M.A.No.1316 OF 2008

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

Learned counsel for the appellant would submit that the

cause in the appeal does not survive for adjudication.

2. Taking on record the said submission, the 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

___________________ JUVVADI SRIDEVI, J Date: 23.06.2022 MD

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs