D. Joga Rao vs D. Harigopadla Rao
2024 Latest Caselaw 7750 AP

Andhra Pradesh High Court - Amravati

D. Joga Rao vs D. Harigopadla Rao on 27 August, 2024

 APHC010190422003
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                        [3397]
                           (Special Original Jurisdiction)

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

                                 PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                       FIRST APPEAL NO: 2536/2003

Between:

D. Joga Rao                                                   ...APPELLANT

                                    AND

D Harigopadla Rao and Others                             ...RESPONDENT(S)

Counsel for the Appellant:

     1. M SIVANANDA KUMAR

Counsel for the Respondent(S):

     1. G SAI NARAYANA RAO

     2. A KRISHNAM RAJU

The Court made the following:

JUDGMENT:

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

respondents Sri G.Sai Narayana Rao is present through virtual mode and

represented that both the parties in the Appeal have passed away long back

during the pendency of the appeal and cause will not survive and the Appeal

may be closed.

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

respondents, the Appeal Suit is closed. 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.27.08.2024 VTS