Premalatha Bai vs Ramdev Manthri
2023 Latest Caselaw 1081 Tel

        THE HON'BLE SRI JUSTICE T. VINOD KUMAR

AND THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

CMA. No. 3626 of 2003

JUDGMENTe Hon'ble Sri Justice T. Vinod Kumar)

Learned counsel for the appellant submits that the sole

appellant had died and that the matter stands abated.

2. Recording the above submission, the CMA is dismissed as

abated. No order as to costs.

3 Consequently, miscellaneous petitions pending, if any,

shall stand closed.

___________________ T. VINOD KUMAR, J

_____________________ E.V. VENUGOPAL, J

06th March, 2023.

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THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

CMA. No. 3626 of 2003 (per the Hon'ble Sri Justice T.Vinod Kumar)

06th March, 2023

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