Dekay Dharmaraju Died Per Lrs ... vs Dakey Rajagopal
2024 Latest Caselaw 7640 AP

Andhra Pradesh High Court - Amravati

Dekay Dharmaraju Died Per Lrs ... vs Dakey Rajagopal on 23 August, 2024

APHC010103232007
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                 [3397]
                          (Special Original Jurisdiction)

               FRIDAY ,THE TWENTY THIRD DAY OF AUGUST
                   TWO THOUSAND AND TWENTY FOUR

                                PRESENT

               FRIDAY ,THE TWENTY THIRD DAY OF AUGUST
                   TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 615/2006

Between:

D. Dharmaraju and Others                             ...APPELLANT(S)

                                   AND

D Rajagopal Bhaktavatsalam and Others               ...RESPONDENT(S)

Counsel for the Appellant(S):

1. E V V S RAVI KUMAR & GODA RAMA

Counsel for the Respondent(S):

1. M S R SUBRAHMANYAM

2. JOSYULA BHASKARA RAO

FIRST APPEAL NO: 378/2007

Between:

Dekay Dharmaraju (died) Per Lrs Appellants 2 To 4 ...APPELLANT

AND

Dakey Rajagopal ...RESPONDENT

Counsel for the Appellant:

1. E V V S RAVI KUMAR & GODA RAMA

Counsel for the Respondent:

1. M S R SUBRAHMANYAM

The Court made the following:

COMMMON JUDGMENT:

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

appellants represented that these matters had been settled outside of the

Court between both the parties and to that effect a Memo was filed on

22.08.2024, and the appellants had also addressed a letter to the learned

counsel on the record, the same is filed before the Registry and the same is

placed on record and that the appeals has become infructuous.

2. The representation made by learned counsel for the appellants is

recorded.

3. Accordingly, these Appeal Suits are dismissed as infructuous. 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.03.07.2024 CVD