Yelaboina Kumar Vs Guvva Jai Hind

High Court For The State Of Telangana:: At Hyderabad 15 Mar 2024 Civil Revision Petition No. 129 Of 2024 (2024) 03 TEL CK 0007
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Revision Petition No. 129 Of 2024

Hon'ble Bench

J. Sreenivas Rao, J

Final Decision

Dismissed

Acts Referred

Constitution Of India, 1950 — Article 227#Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 6A, Order 8 Rule 9#Hindu Marriage Act, 1955 — Section 13

Judgement Text

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Case Metadata
  • Citation: (2024) 03 TEL CK 0007
  • Coram: J. Sreenivas Rao, J
  • Bench: Single Bench
  • Result: Dismissed
Referenced Acts & Sections

Constitution Of India, 1950 — Article 227#Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 6A, Order 8 Rule 9#Hindu Marriage Act, 1955 — Section 13

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