Kodamati Jaganmohana Rao vs Kodamati Suryaprakasa Rao And Another
2024 Latest Caselaw 8313 AP

Andhra Pradesh High Court - Amravati

Kodamati Jaganmohana Rao vs Kodamati Suryaprakasa Rao And Another on 11 September, 2024

APHC010163962009
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                          [3470]
                            AT AMARAVATI
                     (Special Original Jurisdiction)

     WEDNESDAY ,THE ELEVENTH DAY OF SEPTEMBER
          TWO THOUSAND AND TWENTY FOUR
                           PRESENT
     THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
      THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
         CIVIL MISCELLANEOUS APPEAL NO: 185/2009
Between:
Kodamati Jaganmohana Rao                            ...APPELLANT
                              AND
Kodamati Suryaprakasa Rao And Another        ...RESPONDENT(S)
and Others
Counsel for the Appellant:
     1. SAI GANGADHAR CHAMARTY
Counsel for the Respondent(S):
     1. YELLAPRAGADA SRINIVASA MURTHY
The Court made the following:

JUDGMENT:

(per Hon'ble Sri Justice Ravi Nath Tilhari) Sri Sai Gangadhar Chamarthy, learned counsel for the

appellant, appearing through virtual mode, submits that the

appeal has been filed challenging the interlocutory order passed

in the suit. He submits that the suit itself has been decided and

consequently, the appeal is rendered infructuous.

2. Recording the same, the appeal is dismissed.

3. No order as to costs.

4. As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

_____________________ RAVI NATH TILHARI, J

__________________ NYAPATHY VIJAY, J Date: 11.09.2024 Pab

THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

AND THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

CIVIL MISCELLANEOUS APPEAL NO:185/2009

Date:- 11.09.2024

Pab