Smt. Uma Devi vs Unknown
2022 Latest Caselaw 809 AP

           HON'BLE Dr. JUSTICE K. MANMADHA RAO

               SECOND APPEAL No.1669 of 2004


JUDGMENT :

Smt. Uma Devi, learned counsel appearing virtually on

behalf of Sri G. Rama Gopal, learned counsel for the appellants,

stated that the appellants as well as the 1st respondent in this

case died and so far they are unable to bring the legal

representatives of the appellants as well as the legal

representatives of 1st respondent-deceased on record. She further

stated that she would file L.R petitions as and when the L.Rs

approach her, the second appeal may be dismissed for non-

prosecution by giving liberty to file set aside abatement petition

along with limitation, whenever the L.Rs are available to bring

them on record.

2. Heard the learned counsel for the appellant.

3. Since the appeal pertains to the year 2004, the liberty as

prayed for by the learned counsel for the appellants cannot be

granted and the same is rejected.

4. Accordingly, the Second Appeal is dismissed as non-

prosecution. No order as to costs.

Miscellaneous petitions pending, if any, in this Appeal,

shall stand closed.

__________________________ Dr. K. MANMADHA RAO, J

Date : 11-02-2022 Gvl

HON'BLE Dr. JUSTICE K. MANMADHA RAO

SECOND APPEAL No.1669of 2004

Date : 11-02-2022

Gvl