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M/S Employees State Insurance ... vs Shyam Sharma
2025 Latest Caselaw 5572 Tel

Citation : 2025 Latest Caselaw 5572 Tel
Judgement Date : 18 September, 2025

Telangana High Court

     THE HONOURABLE JUSTICE B.R.MADHUSUDHAN RAO

       CIVIL MISCELLANEOUS APPEAL No.1175 of 2017


JUDGMENT:

Learned counsel for the appellants submits that the

appeal be abated since the notice sent to the sole respondent

in the year, 2017 is returned as the party died.

2. Since the sole respondent died in the year 2017, this

appeal is dismissed as abated. There shall be no order as to

costs.

Pending miscellaneous applications, if any, shall stand

closed.

______________________________ B.R.MADHUSUDHAN RAO, J

Date: 18.09.2025 krk

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