M/S B.V.Radha Ramana Gupta And Company vs Allagadda Kiran Kumar
2024 Latest Caselaw 9251 AP

Andhra Pradesh High Court - Amravati

M/S B.V.Radha Ramana Gupta And Company vs Allagadda Kiran Kumar on 4 October, 2024

 APHC010025562006
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                         [3369]
                            (Special Original Jurisdiction)

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

                                  PRESENT

          THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                        SECOND APPEAL NO: 241/2006

Between:

M/s B.v.radha Ramana Gupta And Company                       ...APPELLANT

                                     AND

Allagadda Kiran Kumar and Others                        ...RESPONDENT(S)

Counsel for the Appellant:

1. K SITA RAM

Counsel for the Respondent(S):

1. MAHESWARA RAO KUNCHEAM

The Court made the following Judgment:

The Second appeal is filed aggrieved by the Decree and Judgment

dated 29.08.2005 in A.S.No.58 of 2002 on the file of the learned Senior Civil

Judge, Narsapur.

2. Heard Sri G.Ramamohan, learned counsel representing Sri K.Sita Ram,

learned counsel for the appellant. None appeared for the respondents.

3. Today, when the matter is taken up, Sri G.Ramamohan, learned

counsel submits that as per their instructions, the matter is settled out of

Court.

4. Considering the above submissions and without going into the

correctness of the submission, this Court feels that cause of action in this

matter does not survives and deems fit to dismiss this appeal.

5. Accordingly, the Second Appeal is dismissed.

6. Miscellaneous petitions pending, if any, in this appeal shall stand

closed.

________________________ T. MALLIKARJUNA RAO, J

Date: 04.10.2024 MKK