The Vice Chancellor vs Smt. Mekala Mariamma 4 Others
2022 Latest Caselaw 7351 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.M.A.No.98 of 2015

                                  PROCEEDING SHEET

Sl.No
                                                ORDER

DATE

6 23.09.2022 SV, J

On 02.09.2022, as it was represented by learn counsel for the respondents that respondents 1 and 2 a no more, this Court directed the learned counsel furnish the details of legal representatives of responden 1 and 2.

Learned counsel for the appellant is present a stated that he has no instructions with regard to the leg representatives of the respondents 1 and 2.

The material discloses that with regard to incident that was occurred in February, 2011, a case w registered by the respondents herein and aggrieved by t judgment dated 22.09.2014, the appellant here preferred this C.M.A. Since the matter pertains to t year 2015, learned counsel for the respondents is direct to take steps with regard to the legal representatives respondents 1 and 2 as early as possible, to proce further in this matter.

List after Dasara Vacation, 2022.

________ SV, Pab/Krs