Smt. Ch. Veerabhadram vs G. Ramireddi
2024 Latest Caselaw 6788 AP

Andhra Pradesh High Court - Amravati

Smt. Ch. Veerabhadram vs G. Ramireddi on 6 August, 2024

 APHC010356352000
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                            [3397]
                            (Special Original Jurisdiction)

                    TUESDAY ,THE SIXTH DAY OF AUGUST
                     TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        FIRST APPEAL NO: 1918/2000

Between:

Smt. Ch. Veerabhadram                                            ...APPELLANT

                                      AND

G Ramireddi and Others                                     ...RESPONDENT(S)

Counsel for the Appellant:

     1. M V S SURESH KUMAR

Counsel for the Respondent(S):

     1. A RANGACHARYULU

     2. G V JAYASIMHA

The Court made the following:

JUDGMENT:

1. When the Registry sent a notice to the sole appellant, the said Registered

Notice was returned with a postal endorsement as "Returned as Deceased".

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

learned counsel representing on behalf of Sri M V Suresh Kumar, learned counsel

for the appellant is present through virtual mode and represented that the sole appellant has passed away during the pendency of the appeal and he further

represented that the appeal may be abated. The representation made by the

learned counsel for the appellant is recorded.

3. Considering the submission made by the learned counsel for the appellant,

the Appeal Suit is dismissed as abated. There shall be no order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

___________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.06.08.2024 CVD