Pedamallu Subhadra Nagaratnam, vs Kovuri Tata Reddy,
2024 Latest Caselaw 7562 AP

Andhra Pradesh High Court - Amravati

Pedamallu Subhadra Nagaratnam, vs Kovuri Tata Reddy, on 22 August, 2024

APHC010476292013
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                       [3460]
                            AT AMARAVATI
                     (Special Original Jurisdiction)

    THURSDAY ,THE TWENTY SECOND DAY OF AUGUST
          TWO THOUSAND AND TWENTY FOUR
                           PRESENT
     THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
             CIVIL REVISION PETITION NO: 3787/2013
Between:
Vempada Appa Rao                                ...PETITIONER
                              AND
Vempada Laxmi                                 ...RESPONDENT
Counsel for the Petitioner:
   1. GODA RAMALAKSHMI
Counsel for the Respondent:
   1. M KARUNA SAGAR
The Court made the following:
                                2




          HON'BLE SRI JUSTICE NYAPATHY VIJAY


                   C.R.P.No.3787 of 2013
JUDGMENT:

This revision is filed questioning the order dated

26.03.2010 in I.A.No.150 of 2009 in O.P.No.248 of 2009

passed by the Judge, Family Court at Visakhapatnam.

As per the information provided in e-courts, the O.P. was

dismissed as abated on 29.10.2015. As the O.P. was

dismissed, no cause of action survives in this revision and the

same stands dismissed as infructuous. No order as to costs.

As a sequel, the miscellaneous petitions, if any, shall stand

closed.

__________________ NYAPATHY VIJAY,J Date: 22.08.2024

KLP