K.Sunkanna vs D.Kambagiri Anr.
2022 Latest Caselaw 9446 AP

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         THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

                   SECOND APPEAL No.486 OF 2001

JUDGMENT

There is no representation for the Appellant though the matter

is listed under the caption "For dismissal".

Learned counsel Mr.M.V.Vijaya Aditya Reddy, again represented

for the respondents that both respondents have died and they have no

information about legal representatives of deceased respondents. This

Court has granted sufficient time for the Appellant to take necessary

steps to add legal representatives of deceased respondents, which they

failed though the matter is listed under the caption "For dismissal".

Therefore, this Second Appeal is dismissed as abated. No order as to

costs.

Consequently, miscellaneous applications, if any, shall stand closed.

The interim orders granted earlier, if any, shall stand vacated.

__________________________ JUSTICE BANDARU SYAMSUNDER Date :07.12.2022 Chb

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

S.A. No. 486 OF 2001

Date :07.12.2022

Chb