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R.L. Rama Rao vs P.L. Narsing Rao
2022 Latest Caselaw 5158 Tel

Citation : 2022 Latest Caselaw 5158 Tel
Judgement Date : 17 October, 2022

Telangana High Court

R.L. Rama Rao vs P.L. Narsing Rao on 17 October, 2022

Bench: M.Laxman

      THE HONOURABLE SRI JUSTICE M.LAXMAN

      CITY CIVIL COURT APPEAL No.173 OF 2004

JUDGMENT:

In spite of listing the matter under the caption 'for

dismissal', there is no representation for the appellants.

As per the docket proceedings, on 27.12.2018, a

memo was filed by the learned counsel for respondent No.1

informing the Court that appellant No.1 died on

17.11.2018, along with the details of legal heirs of

appellant No.1. On 13.06.2022, he has also filed another

memo stating that appellant No.2 also died on 16.10.2021,

along with the details of legal heirs of appellant No.2.

However, no steps have been taken so far.

In the circumstances, the City Civil Court Appeal is

dismissed for non-prosecution. No order as to costs.

Miscellaneous petitions, if any, pending, shall stand closed.

_________________ M.LAXMAN, J Date: 17.10.2022 TJMR

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