The Superintendent Of Post Offices vs P.Ravindranath, S/O Late Sambasiva Rao
2024 Latest Caselaw 6745 AP

Citation : 2024 Latest Caselaw 6745 AP
Judgement Date : 5 August, 2024

Andhra Pradesh High Court - Amravati

The Superintendent Of Post Offices vs P.Ravindranath, S/O Late Sambasiva Rao on 5 August, 2024

 APHC010622382013
                        IN THE HIGH COURT OF ANDHRA PRADESH
                                      AT AMARAVATI                           [3470]
                               (Special Original Jurisdiction)

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

                                       PRESENT

               THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

                THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

                            WRIT PETITION NO: 25649/2013

Between:

The Superintendent Of Post Offices and Others                     ...PETITIONER(S)

                                          AND

P Ravindranath S/o Late Sambasiva Rao and Others                ...RESPONDENT(S)

Counsel for the Petitioner(S):

     1. SRIDHAR TUMMALAPUDI ( CENTRAL GOVT COUNSEL)

Counsel for the Respondent(S):

     1. M VENKANNA

     2. .

The Court made the following:

JUDGMENT:

Sri Sridhar Tummalapudi, learned counsel for the petitioners is present.

2. Sri M.Venkanna, learned counsel for the respondent No.1 appearing

through virtual mode submits that the respondent No.1(Claimant in

O.A.No.718 of 2011) has died on 06.07.2018.

3. The petitioners did not take any steps to bring the legal representatives

of the respondent No.1.

4. The petition is dismissed against the respondent No.1 as abated. Since

the respondent No.1 is only the contesting respondent, the Writ petition is

dismissed as abated, as a whole.

5. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending, shall also

stand closed.