PABBATHI VENKATARAMAIAH CHETTY Vs. PABBHATHI N RATHNAMAIAH CHETTY
LAWS(SC)-2007-2-112
SUPREME COURT OF INDIA
Decided on February 02,2007

PABBATHI VENKATARAMAIAH CHETTY Appellant
VERSUS
PABBATHI N. RATHANAMAIAH CHETTY Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Learned counsel for the appellant submitted that the first respondent is the only contesting respondent and prayed that notice to Respondents 2 to 8, who are pro forma respondents, may be dispensed with. Notice to Respondents 2 to 8 is accordingly dispensed with.;


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