Sri Seetharama Alayam Committee, vs Lingam Venkatarao Dorababu,
2021 Latest Caselaw 2977 AP

       HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: A.S.No.58 of 2021

                          PROCEEDING SHEET

Sl.                                                                            OFFICE
      DATE                                 ORDER
No.                                                                             NOTE
3.  10.08.2021 JUD,J

                      It is submitted by the learned counsel for the
               appellant that the 3rd respondent was no more by the date

of filing of the appeal and his legal heirs were brought on record. He further states that the decree and judgment passed by the trial Court is suspended and that the matter can be posted for final hearing.

Post the matter to 30.09.2021. It is brought to the notice of this Court by Sri E.V.V.S. Ravi Kumar, counsel of one of the respondents that A.S.No.107 of 2021 is connected to the present appeal and both the appeals are to be tried together.

Post the case on 30.09.2021 along with A.S.No.107 of 2021.

________ JUD,J Gk.