G.Umamaheswara Rao. vs B.M.Sri Visakha Grameena Bank.
2022 Latest Caselaw 8939 AP

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      THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

                SECOND APPEAL No.492 OF 2001

JUDGMENT:

Learned counsel Mr.P.Ajay Babu, representing on behalf of

Mr.M.R.S.Srinivas, learned counsel for the Appellant represented that

they addressed letter to the Appellant by Registered Post, which

returned with an endorsement that Appellant died. They have no

information with regard to legal representatives of deceased Appellant

and they have no instructions. As sole Appellant died and no legal

representatives added to continue the list, this Second Appeal is

dismissed as abated. No order as to costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

The interim stay if any granted shall stands vacated.

__________________________ JUSTICE BANDARU SYAMSUNDER Date :22.11.2022 Chb

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

S.A.No.492 OF 2001

Date : 22.11.2022

Chb