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Mohd. Murthuza Ali Vs Smt. Zareen Taj Begum and Others
Decision:
Allowed
04-10-1994
.... dres. on 21-3-1994. Despite service of notice, neither she is represented by any advocate, nor appeared in person. Therefore, I have taken up to decide the matter on merits after hearing Sri Koka Raghava Rao, Counsel for the petitioner and Sri M.V.S. Suresh Kumar, Counsel for Respondents 2 to 8. ...
Andhra Pradesh High Court
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