Tumuri Venkata Swamy vs Tummuri Subbarayudu
2024 Latest Caselaw 7754 AP

Andhra Pradesh High Court - Amravati

Tumuri Venkata Swamy vs Tummuri Subbarayudu on 27 August, 2024

 APHC010238531999
                    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: 468/1999

Between:

Tumuri Venkata Swamy                                            ...APPELLANT

                                     AND

Tummuri Subbarayudu                                           ...RESPONDENT

Counsel for the Appellant:

     1. T V S PRABHAKARA RAO

Counsel for the Respondent:

     1. S RAVI KANTH

The Court made the following:

JUDGMENT:

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

appellant represented that as per the registry endorsement sole respondent in

Appeal has passed away long back during the pendency of the appeal and

that the Appeal may be closed.

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

appellant, 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