N.Subhashchandra Bose vs N.Radhakrishna Murthy
2024 Latest Caselaw 9243 AP

Andhra Pradesh High Court - Amravati

N.Subhashchandra Bose vs N.Radhakrishna Murthy on 4 October, 2024

 APHC010367612004
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                             [3397]
                              (Special Original Jurisdiction)

                    FRIDAY ,THE FOURTH DAY OF OCTOBER
                      TWO THOUSAND AND TWENTY FOUR

                                       PRESENT

          THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                            KRISHNA RAO

                            FIRST APPEAL NO: 435/2004

Between:

N.subhashchandra Bose                                                ...APPELLANT

                                          AND

N Radhakrishna Murthy                                              ...RESPONDENT

Counsel for the Appellant:

     1. P SRI RAGHU RAM

Counsel for the Respondent:

     1.

     2. VL N G K MURTHY

The Court made the following:

JUDGMENT:

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

both sides is present.

2. Learned counsel for the respondent represented that their office has sent a

notice to the respondent, the said notice was returned with an endorsement as

"addressee deceased" and she further represented that though they tried to address a letter to the parties, but the parties are not responding and the respondent is also

died and necessary orders may be passed.

3. The representation made by the learned counsel for the respondent is

recorded. The appeal against the respondent is abated.

4. Since the respondent is no more, the appeal shall stands closed. Therefore,

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

Date.04.10.2024.

CVD