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Sdc La Ssp Wanaparthy vs K.Madanmohan Rao
2022 Latest Caselaw 5790 Tel

Citation : 2022 Latest Caselaw 5790 Tel
Judgement Date : 11 November, 2022

Telangana High Court

Sdc La Ssp Wanaparthy vs K.Madanmohan Rao on 11 November, 2022

Bench: M.Laxman

            THE HON'BLE SRI JUSTICE M.LAXMAN


                    APPEAL SUIT No. 500 OF 1988


JUDGMENT:

1. This appeal is directed against judgment and decree in

O.S.No.522 of 1984.

2. As per report of the Registry, the file relating to the present

appeal is misplaced and beyond traceability.

3. Learned Government pleader for appeals was given

opportunity to produce records, if any, but in vain. There is no

possibility of reconstruction of the record.

4. In the said circumstances, the appeal is closed with a

liberty to renew, if records are found. Interim orders, if any

granted earlier stands vacated. As a sequel, pending

miscellaneous applications, if any, shall stand closed.

_______________ M.LAXMAN, J Date: 11.11.2022 GVR

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