Sri N.R.Srinath 2 Ors vs Dr.D.N.Reddy
2024 Latest Caselaw 9633 AP

Andhra Pradesh High Court - Amravati

Sri N.R.Srinath 2 Ors vs Dr.D.N.Reddy on 24 October, 2024

 APHC010302592003
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                               [3397]
                             (Special Original Jurisdiction)

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

                                    PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                           FIRST APPEAL NO: 478/2003

Between:

Sri N.r.srinath & 2 Ors and Others                              ...APPELLANT(S)

                                       AND

Dr D N Reddy                                                    ...RESPONDENT

Counsel for the Appellant(S):

     1. A CHANDRA SHAKER

Counsel for the Respondent:

     1. K SOMA KONDA REDDY

     2. O MANOHER REDDY

The Court made the following:

JUDGMENT:

1. Sri A. Chandra Shaker, learned counsel for the appellants is appeared

through virtual mode.

2. Today when the matter is taken up for hearing,

learned counsel for the respondent represented that the sole

respondent/plaintiff died long back and his Legal Representatives are not brought on record and he further represented that necessary orders may be

passed. The representation made by the learned counsel for the appellant is

recorded. The appeal against the respondent/plaintiff is abated.

3. Since the respondent/plaintiff is no more, the appeal stands closed.

Therefore, the Appeal Suit is disposed off as abated. 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.24.10.2024 CVD