B.G.B.S.Babu vs B.S.Rathnam 22 Others
2024 Latest Caselaw 7149 AP

Andhra Pradesh High Court - Amravati

B.G.B.S.Babu vs B.S.Rathnam 22 Others on 12 August, 2024

 APHC010051301999
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                      [3397]
                             (Special Original Jurisdiction)

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

                                 PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                         FIRST APPEAL NO: 1888/1999

Between:

B.g.b.s.babu                                                  ...APPELLANT

                                    AND

B S Rathnam 22 Others                                       ...RESPONDENT

Counsel for the Appellant:

     1. V S R ANJANEYALU

Counsel for the Respondent:

     1. YALLABANDI RAMATIRTHA

The Court made the following:

JUDGMENT:

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

appellant represented that the sole appellant died during the pendency of the

appeal and she further represented that necessary orders may be passed.

The representation made by the learned counsel for the appellant is recorded.

2. Therefore, 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.12.08.2024 CVD