Koka Jagannadha Rao vs I.T.C.Limited
2024 Latest Caselaw 7363 AP

Andhra Pradesh High Court - Amravati

Koka Jagannadha Rao vs I.T.C.Limited on 19 August, 2024

APHC010519002007
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

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

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 644/2007

Between:

Koka Jagannadha Rao                                  ...APPELLANT

                                 AND

I T C Limited                                       ...RESPONDENT

Counsel for the Appellant:

   1. VENKAT CHALLA

Counsel for the Respondent:

   1. G V S GANESH

The Court made the following:
 JUDGMENT:

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

for the appellant has represented that the sole-appellant has passed

away long back during the pendency of the appeal and requested to

dismiss the appeal as abated. The representation made by the learned

counsel for the appellant has been 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: 19.08.2024 SRT