None Represented The vs Unknown
2022 Latest Caselaw 706 AP

             HON'BLE SRI JUSTICE M.VENKATA RAMANA

                     SECOND APPEAL No.9 of 2013

JUDGMENT:

None represented the appellant.

2. Sri Narasimha Rao Gudiseva, learned counsel for the

respondents, brought to the notice of this Court that a memo was filed by

him on 09.12.2019 serving notice to the other side, informing the death of

the appellant on 19.01.2016. As seen from this memo, a death certificate

is also enclosed with date of death being 19.01.2016 in relation to the

sole appellant in this matter. Steps are not taken till now to bring the

Legal Representatives of the sole appellant on record. Obviously, the

period of limitation in all respects is no more permitting maintainability of

the second appeal.

3. This second appeal is therefore treated abated. No costs.

As a sequel, pending miscellaneous petitions, if any, stand closed.

Interim Orders, if any, stand vacated.

________________________ JUSTICE M.VENKATA RAMANA

Dt: 08.02.2022 RR MVRJ, S.A.No.9 of 2013

HON'BLE SRI JUSTICE M.VENKATA RAMANA

SECOND APPEAL No.9 of 2013

Dt: 08.02.2022

RR