Butler v. ClearWater Care Acquisition, LLC

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Docket Number

No. 2D22-3571

Attorney(S)

Lisa M. Tanaka of Wilkes &Associates, P.A., Tampa, for Appellant. Brian M. Bursa and Lauren M. Pulido of Ullman Bursa Law, Tampa, for Appellees.

Judges

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Cites

Butler v. ClearWater Care Acquisition, LLC

Florida Court of Appeals, Second District
Aug 25, 2023

Citation Codes

Equivalent Citations

citation codes

Docket Number

No. 2D22-3571

Attorney(S)

Lisa M. Tanaka of Wilkes &Associates, P.A., Tampa, for Appellant. Brian M. Bursa and Lauren M. Pulido of Ullman Bursa Law, Tampa, for Appellees.

Judges

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Smart Summary

FRANK BUTLER, Executor de son Tort of the Estate of Elsie Jane Butler, deceased, Appellant, v. CLEARWATER CARE ACQUISITION, LLC; 2055 PALMETTO REALTY, LLC; LEOPOLD FRIEDMAN; and JOSE ROJAS-FERNANDEZ (as to KENSINGTON GARDENS REHAB AND NURSING CENTER), Appellees.

PER CURIAM.

Appeal pursuant to Fla. R. App. P. 9.130 from the Circuit Court for Pinellas County; Amy Williams Judge.

Lisa M. Tanaka of Wilkes &Associates, P.A., Tampa, for Appellant.

Brian M. Bursa and Lauren M. Pulido of Ullman Bursa Law, Tampa, for Appellees.

PER CURIAM.

Affirmed.

CASANUEVA, MORRIS, and ROTHSTEIN-YOUAKIM, JJ., Concur.

Opinion subject to revision prior to official publication.

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