Kanneti Ravi Chandra Babu vs K. Narasimha Murthy And 3 Others
2024 Latest Caselaw 4955 AP

Andhra Pradesh High Court - Amravati

Kanneti Ravi Chandra Babu vs K. Narasimha Murthy And 3 Others on 1 July, 2024

Author: R. Raghunandan Rao

Bench: R Raghunandan Rao

APHC010401322006
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                                    [3488]
                              (Special Original Jurisdiction)

                       MONDAY, THE FIRST DAY OF JULY
                      TWO THOUSAND AND TWENTY FOUR

                                        PRESENT

         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
                              AND
               HONOURABLE SRI JUSTICE HARINATH.N

                 CIVIL MISCELLANEOUS APPEAL NO: 662/2006

Between:
Kanneti Ravi Chandra Babu                                                  ...APPELLANT
                                 AND
K Narasimha Murthy And 3 Others and Others                           ...RESPONDENT(S)
Counsel for the Appellant:
   1. V RAVINDER RAO
Counsel for the Respondent(S):
   1.
        The Court made the following Judgment: (per Hon'ble Sri Justice R. Raghunandan Rao)

        Sri A.K. Kishore Reddy, learned counsel appearing on behalf of Sri
V. Ravinder Rao, learned counsel for the appellant submits that cause in the
Civil Miscellaneous Appeal does not survive.

        Accordingly, the Civil Miscellaneous Appeal is dismissed as infructuous.
There shall be no order as to costs.

        As a sequel, pending miscellaneous petitions, if any, shall stand closed.


                                                          ________________________
                                                          R. RAGHUNANDAN RAO, J.

________________ HARINATH.N, J.

BSM HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

AND

HONOURABLE SRI JUSTICE HARINATH.N

C.M.A No.662 OF 2006 (per Hon'ble Sri Justice R. Raghunandan Rao)

Date: 01.07.2024

BSM