Kishore Boiled Rice Mill, vs M. Venkata Krishna Rao,
2024 Latest Caselaw 7243 AP

Andhra Pradesh High Court - Amravati

Kishore Boiled Rice Mill, vs M. Venkata Krishna Rao, on 14 August, 2024

APHC010124572000
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                [3397]
                          (Special Original Jurisdiction)

            WEDNESDAY ,THE FOURTEENTH DAY OF AUGUST
                TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

        THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                          KRISHNA RAO

                       FIRST APPEAL NO: 640/2000

Between:

Kishore Boiled Rice Mill, and Others                ...APPELLANT(S)

                                       AND

M Venkata Krishna Rao and Others                   ...RESPONDENT(S)

Counsel for the Appellant(S):

   1. C RAMACHANDRA RAJU

Counsel for the Respondent(S):

   1. MADHAVA RAO NALLURI

   2.

The Court made the following:
 JUDGMENT:

Today when the matter is taken up for hearing, none appeared

for the appellants. Learned counsel for the respondents is present.

Pursuant to the order dated 03.07.2024, the Registry has sent notices

to the appellants to the address mentioned in the grounds of appeal.

But the notices were returned with an endorsement "Addressee

Deceased".

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: 14.08.2024 SRT