K. Rama Mohana Rao vs S. Dhanalakshmi
2024 Latest Caselaw 7504 AP

Andhra Pradesh High Court - Amravati

K. Rama Mohana Rao vs S. Dhanalakshmi on 21 August, 2024

 APHC010136302001
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                     [3397]
                             (Special Original Jurisdiction)

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

                                   PRESENT

       THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                         KRISHNA RAO

                          FIRST APPEAL NO: 2353/2001

Between:

K. Rama Mohana Rao                                           ...APPELLANT

                                      AND

S Dhanalakshmi and Others                               ...RESPONDENT(S)

Counsel for the Appellant:

     1. M BALASUBRAHMANYAM

Counsel for the Respondent(S):

     1. -

The Court made the following:

JUDGMENT:

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

representing on behalf of the appellant is present through virtual mode and

represented that the sole appellant has passed away long back during the

pendency of the appeal and requested to pass necessary orders by abating

the appeal. The representation made by the learned counsel for the appellant

is recorded.

2. Considering the submission made by the learned counsel for the

appellant, 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.21.08.2024 CVD