Bathina Lakshmana Dora vs Mahadasu Krishna Costumes Krishna
2024 Latest Caselaw 7751 AP

Andhra Pradesh High Court - Amravati

Bathina Lakshmana Dora vs Mahadasu Krishna Costumes Krishna on 27 August, 2024

 APHC010411502002
                    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: 1651/2002

Between:

Bathina Lakshmana Dora                                       ...APPELLANT

                                    AND

Mahadasu Krishna Costumes Krishna                          ...RESPONDENT

Counsel for the Appellant:

     1. M S R SUBRAHMANYAM

Counsel for the Respondent:

     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.27.08.2024 VTS