Deverapalli Venka Reddy vs Vavilali Venkata Subbaiah
2024 Latest Caselaw 8823 AP

Andhra Pradesh High Court - Amravati

Deverapalli Venka Reddy vs Vavilali Venkata Subbaiah on 23 September, 2024

   IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

        MONDAY, THE TWENTY THIRD DAY OF SEPTEMBER
             TWO THOUSAND AND TWENTY FOUR

                               PRESENT
       THE HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO

                      APPEAL SUIT No.341 OF 2002

Between:

Devarapalli Venka Reddy, S/o.Koti Reddy,
Cultivation, R/o.Inamanamellore village,
Maddipadu Mandal, Prakasam District.                       ...   Appellant
                                  AND
Vavilala Venkata Subbaiah (died) and five others       ... Respondents

Counsel for the appellant:

Sri K.Muralidhar Reddy

The Court made the following:

JUDGMENT:

-

The learned counsel for appellant Sri K.Muralidhar Reddy represented through virtual mode that the sole appellant in this case died long ago and the appeal may be dismissed. Recording the said submission, this appeal is dismissed as abated. No costs

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

_________________________ V.GOPALA KRISHNA RAO, J Date: 23.09.2024 sj 2 VGKRJ

THE HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO

APPEAL SUIT No.341 OF 2002

Date: 23.09.2024

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