A.M. Sankardev vs J. Venkata Raju
2024 Latest Caselaw 6682 AP

Andhra Pradesh High Court - Amravati

A.M. Sankardev vs J. Venkata Raju on 2 August, 2024

APHC010150582011
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                             [3366]
                           (Special Original Jurisdiction)

                   FRIDAY ,THE SECOND DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR

                                        PRESENT

           THE HONOURABLE SRI JUSTICE B SYAMSUNDER

                         SECOND APPEAL NO: 1016/2011

Between:

A.m. Sankardev and Others                                      ...APPELLANT(S)

                                         AND

J Venkata Raju and Others                                     ...RESPONDENT(S)

The Court made the following Judgment:

There is no representation for the appellants though the matter is

listed under the caption of 'dismissal'.

2. Learned counsel for R1, Mr.P.Jagadish Chandra Prasad

represented the case.

3. No petition is filed to add legal representatives of

deceased/appellant No.1 and deceased/R2 and R3, though sufficient time

has been granted since 25.07.2017. Hence, the present second appeal is

dismissed as abated. No order as to costs.

Consequently, miscellaneous petitions if any, stand closed. The

Interim Stay, if any, granted, shall stand vacated.

___________________________________ JUSTICE BANDARU SYAMSUNDER Date: 02.08.2024 RSD

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

SECOND APPEAL NO: 1016/2011

02.08.2024

RSD