Kusu Srinivasu vs Bandarapu Suryanarayana
2023 Latest Caselaw 4388 AP

             THE HON'BLE SRI JUSTICE V.SRINIVAS

     APPEAL SUIT Nos.176 of 2005 and 4185 of 2004


COMMON JUDGMENT:

      On 09.08.2023, Sri T.V.S.Prabhakara Rao, learned

counsel for the appellants, submitted that as notice sent to

the 1st appellant was returned with an endorsement

'addressee died', he requested to list the matter on

20.09.2023

, for taking steps against the deceased 1st

appellant.

2. Today, when the matter is taken up for hearing, Sri

T.V.S.Prabhakara Rao, learned counsel for the appellants,

submitted that in spite of his efforts, he could not get

instructions from the 2nd appellant.

2. In view of the above, these Appeal Suits are

dismissed for non-prosecution. There shall be no order as

to costs.

3. Interim orders granted earlier if any, shall stand

vacated.

(Contd....) SV, J

& 4185_2004

4. Miscellaneous applications pending if any, shall stand closed.

_______________________ JUSTICE V.SRINIVAS Date: 20.09.2023 Pmk SV, J

& 4185_2004

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT Nos.176 of 2005 and 4185 of 2004

DATE: 20.09.2023

Pmk