Gorla Uthamma vs Indukuri Pakeer Reddy And Others
2024 Latest Caselaw 6966 AP

Andhra Pradesh High Court - Amravati

Gorla Uthamma vs Indukuri Pakeer Reddy And Others on 9 August, 2024

APHC010571992005
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                 [3397]
                          (Special Original Jurisdiction)

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

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 353/2005

Between:

Gorla Uthamma, and Others                            ...APPELLANT(S)

                                   AND

Indukuri Pakeer Reddy and Others                  ...RESPONDENT(S)

Counsel for the Appellant(S):

  1. O MANOHER REDDY

Counsel for the Respondent(S):

  1. A P REDDY

  2. GADE VENKATESWARA RAO

The Court made the following:
 JUDGMENT:

Today when the matter is taken up for hearing, learned counsel

for the appellants has represented that the appellants in the present

appeal had passed away during the pendency of the appeal and

necessary orders may be passed. The representation made by the

learned counsel for the appellants is recorded.

2. Therefore, the appeal suit is dismissed as abated. No costs.

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

closed.

_____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 09.08.2024 SRT