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Chinthala Kistaiah vs Mekala Lalitha
2022 Latest Caselaw 5819 Tel

Citation : 2022 Latest Caselaw 5819 Tel
Judgement Date : 14 November, 2022

Telangana High Court

Chinthala Kistaiah vs Mekala Lalitha on 14 November, 2022

Bench: G.Anupama Chakravarthy

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY


             Second Appeal No.79 of 2014
JUDGMENT:

When the matter was taken up for hearing on

11.11.2022, there was no representation for the appellant

in the forenoon as well as in the afternoon, therefore, the

matter was ordered to be posted today under the caption

"for dismissal".

2. On 14.11.2022, learned counsel for the appellant

has filed memo before this Court informing about the death

of the appellant and his inability to contact the legal heirs

of the appellant family members as they do not reside in

the city.

3. As the LRs of the sole appellant are not brought on

record, the second appeal is dismissed as abated.

4. Pending miscellaneous applications, if any, shall

stand closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 14.11.2022 Smk/Lk THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY

Second Appeal No.79 of 2014

Date: 14.11.2022

Smk/ Lk

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