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G.Krishna Hyd vs G.K.Rajan Sadasivanagar ...
2022 Latest Caselaw 6118 Tel

Citation : 2022 Latest Caselaw 6118 Tel
Judgement Date : 23 November, 2022

Telangana High Court

G.Krishna Hyd vs G.K.Rajan Sadasivanagar ... on 23 November, 2022

Bench: M.Laxman

              THE HON'BLE SRI JUSTICE M.LAXMAN

             CITY CIVIL COURT APPEAL No.158 of 2002

JUDGMENT:

1. Heard learned counsel for the appellant and learned counsel

for the respondents.

2. Learned counsel for the appellant submitted that the

appellant died and four years lapsed since his death. Inspite of

his best efforts to take steps, there was no response from the legal

representatives of the appellant.

3. Recording the submission of the learned counsel for the

appellant, the City Civil Court Appeal is dismissed as abated.

4. In the result, City Civil Court Appeal is dismissed as abated.

No costs. Miscellaneous Petitions, pending if any, shall stand

closed.

______________________ JUSTICE M.LAXMAN 23.11.2022 ESP

THE HON'BLE SRI JUSTICE M.LAXMAN

C.C.C.A.No.158 of 2002

Dated: 23.11.2022

ESP

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