Andhra Pradesh High Court - Amravati
Ganipeneni Hanumatha Rao, vs Marella Vivekananda, Another, on 7 October, 2021
Bench: Kongara Vijaya Lakshmi
HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI
Criminal Revision Case No.2038 of 2006
JUDGMENT:
Sri B. Lingaiah Chowdary, learned counsel for the petitioner submits that the petitioner passed away about three years back and no orders are necessary in this revision case.
In view of the said representation, the criminal revision case is dismissed as abated.
Consequently, miscellaneous petitions, if any pending, in this revision case, shall stand closed.
_______________________ KONGARA VIJAYA LAKSHMI, J Date: 07.10.2021 BSS HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI Criminal Revision Case No.2038 of 2006 37 Date: 07.10.2021 BSS