Smt. M. Laxmi Bai vs Ms. M. Lalitha
2025 Latest Caselaw 384 Tel

Telangana High Court

Smt. M. Laxmi Bai vs Ms. M. Lalitha on 14 July, 2025

         THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                             AND
          THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

                           F.C.A.NO.86 OF 2013



JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. No one appears for the appellant.

2. The order dated 28.11.2023 passed by a Co-ordinate Bench records

that learned counsel for the appellant is no more. The Registry was

accordingly directed to issue notice to the appellant and file proof of service.

3. Ms. M. Uma Devi, the daughter of the appellant, filed a Memo on

12.12.2023 stating that the appellant (Smt. M.Laxmi Bai) also expired on

04.11.2015. A copy of the Death Certificate is enclosed with the Memo.

4. In view of the fact that the appellant has passed away on 04.11.2015,

F.C.A.No.86 of 2013 is dismissed as abated.

5. All connected applications shall stand closed. Interim orders, if any,

shall stand vacated. There shall be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J

Date: 14.07.2025.

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