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Beverley C.B. WHITE; John Dorso and Sue Dorso; Collette Mercier, as Attorney-in-fact for Joseph Mercier; Mark Scherer, as personal representati v. of the Estate of Sandra Spaugh; Logan Chamberlain and Susan Chamberlain; John Jansen; James Dowdell, Jr.; Joni Sherrill, as executor of the Estate of Sam Tedesco; John Filak, as trustee under John Filak Revocable Trust Agreement dated May 3, 1996; John Wakefield and Nancy Wakefield; Michael McCormick and Laura McCormick; Robert Smith; Christopher Booth, as executor de son tort of the Estate of Weldon S. Booth; Albert Meyer and Francine Meyer; Edward Carr and Marianne Carr; Thomas Beck; James Brendel, individually and as a nominated personal representati

Appeal from the Circuit Court for Sarasota County; Andrea McHugh, Judge.

Affirmed.

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White v. Concert Plantation
(Jun 28, 2024)