Yanigandla Raghavaiah. vs Viswanadha Traders.
2024 Latest Caselaw 6743 AP

Andhra Pradesh High Court - Amravati

Yanigandla Raghavaiah. vs Viswanadha Traders. on 5 August, 2024

  APHC010124182001
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI             [3369]
                            (Special Original Jurisdiction)

                 MONDAY ,THE FIFTH DAY OF AUGUST
                 TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

       THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                       SECOND APPEAL NO: 1176/2001

  Between:

  Yanigandla Raghavaiah.                             ...APPELLANT

                                    AND

  Viswanadha Traders                               ...RESPONDENT

Counsel for the Appellant:

1. V V L N SARMA

Counsel for the Respondent:

1. M KRISHNA MOHAN RAO

THE COURT MADE THE FOLLOWING JUDGMENT:

Learned counsel for the appellant submits that sole

appellant died and the legal representatives of the appellant

settled the matter out of Court and the cause does not survive

and requested to dismiss the appeal.

02. No representation on behalf of the respondent.

03. In view of the submissions made by the learned counsel for

the appellants, without going into the correctness of the said submission, the appeal is dismissed. There shall be no order as

to costs.

Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date:05.08.2024 ASR

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

05.08.2024

ASR