G.Venkatasubbaiah vs Ch.Krishnaiah
2024 Latest Caselaw 7452 AP

Andhra Pradesh High Court - Amravati

G.Venkatasubbaiah vs Ch.Krishnaiah on 20 August, 2024

APHC010248212000
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3369]
                          (Special Original Jurisdiction)

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

                               PRESENT

      THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                     SECOND APPEAL NO: 227/2000

Between:

G.venkatasubbaiah                                  ...APPELLANT

                                 AND

Ch Krishnaiah                                     ...RESPONDENT

Counsel for the Appellant:

1. P SRIDHAR REDDY

Counsel for the Respondent:

1. T VIDYA RANI

THE COURT MADE THE FOLLOWING JUDGMENT:[

It is submitted by the learned counsel for the appellant

that sole appellant died on 28.12.2019. So far, steps have not

been taken, this Court finds no reason to grant further time.

02. Hence, the appeal is dismissed as abated. There shall be

no order as to costs.

Miscellaneous petitions pending, if any, in this appeal

shall stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date:20.08.2024 ASR

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

Date: 20.08.2024

ASR