P. Tata Rao vs T. Seshagiri Rao
2024 Latest Caselaw 9405 AP

Andhra Pradesh High Court - Amravati

P. Tata Rao vs T. Seshagiri Rao on 16 October, 2024

APHC010150352003
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                [3397]
                          (Special Original Jurisdiction)

            WEDNESDAY ,THE SIXTEENTH DAY OF OCTOBER
                TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 2279/2003

Between:

P. Tata Rao                                            ...APPELLANT

                                 AND

T Seshagiri Rao and Others                         ...RESPONDENT(S)

Counsel for the Appellant:

  1. M BALANAGA SRINIVAS

Counsel for the Respondent(S):

  1. T V S PRABHAKARA RAO

The Court made the following:
 JUDGMENT:

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

appearing for both sides has represented that both the parties in the present

Appeal Suit had passed away during the pendency of the appeal and

requested to pass necessary orders. The representation made by the learned

counsel appearing for both sides is recorded.

2. Therefore, the appeal suit is dismissed as abated. No costs.

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

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 16.10.2024 SRT