Katta Venkata Rao vs Rudra Venkaiah
2022 Latest Caselaw 9536 AP

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      THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

                 SECOND APPEAL No.10 OF 2007

JUDGMENT

There is no representation for the Appellant. No petition is filed

to add legal representatives for the death of sole Appellant as per

memo filed by learned counsel for respondent No.3. On 25.11.2022

itself this case was posted under the caption "For dismissal" and

thereafter today, the matter is listed under the same caption. Though

the matter is listed under the caption "For dismissal" twice, no

representation for the Appellant. No steps taken for adding of legal

representatives of deceased Appellant. 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 :09.12.2022 Chb

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

S.A. No. 10 OF 2007

Date :09.12.2022

Chb