Gaantasala Rama Prasad, vs G.Seetharamamma,
2024 Latest Caselaw 7455 AP

Andhra Pradesh High Court - Amravati

Gaantasala Rama Prasad, vs G.Seetharamamma, on 20 August, 2024

APHC010062562002
                   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: 364/2002

Between:

Gaantasala Rama Prasad,                             ...APPELLANT

                                 AND

G Seetharamamma and Others                     ...RESPONDENT(S)

Counsel for the Appellant:

1. TURAGA SAI SURYA

Counsel for the Respondent(S):

1. B MANJULATHA VEDAVALLY

THE COURT MADE THE FOLLOWING JUDGMENT:

Learned counsel for the appellant submits that the matter is

settled out of Court and the cause does not survive and

requested to dismiss the appeal.

02. No representation on behalf of the respondents.

03. In view of the submission made by the learned counsel for

the appellant, without going into the correctness of the said submission, the appeal is dismissed. 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

20.08.2024

ASR