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Swargam Venkat Swamy vs Kamarapu Sambiah
2022 Latest Caselaw 5940 Tel

Citation : 2022 Latest Caselaw 5940 Tel
Judgement Date : 16 November, 2022

Telangana High Court

Swargam Venkat Swamy vs Kamarapu Sambiah on 16 November, 2022

Bench: M.Laxman

           THE HON'BLE SRI JUSTICE M.LAXMAN


               APPEAL SUIT No. 1794 OF 1989


JUDGMENT:

1. This appeal is directed against judgment and decree dated

31.08.1987 in O.S.No.165 of 1979, on the file of Senior Civil

Judge, Karimnagar.

2. There is no representation for the appellant and as well as

the respondent. This case is listed without court records.

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

liberty to re-open, if records are found or traced out. No order

as to costs. As a sequel, pending miscellaneous applications, if

any, shall stand closed.

_______________ M.LAXMAN, J

Date: 16.11.2022 GVR

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