KADUPUGOTLA VARALALKSHMI Vs. VUDAGIRI VENKATA RAO
LAWS(SC)-2021-2-86
SUPREME COURT OF INDIA
Decided on February 16,2021

Kadupugotla Varalalkshmi Appellant
VERSUS
VUDAGIRI VENKATA RAO Respondents

JUDGEMENT

- (1.) Application for substitution is allowed.
(2.) Leave granted.
(3.) These appeals arise out of the judgment and order dated 20-04-2020 passed by the High Court of Andhra Pradesh at Amravati in A.S. No. 531/2008.;


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