Smt. Lalitha Gayathri, Hyd vs Shri Avvsn Murthy, Hyd
2021 Latest Caselaw 935 Tel

Items No.31-32

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                     F.C.A.Nos.322 & 144 OF 2017

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     Learned counsel for the appellant states that she has been

informed by her client that the obituary of the respondent had

appeared in the newspaper a month ago. However, some officers

from the CBI had approached her a couple of weeks ago stating that

the respondent is alive and they are looking for him in investigation

proceedings relating to some fraud. She states that the present appeals

may be disposed of as infructuous with liberty granted to the appellant

to revive the same in the event it transpires in the future that the

respondent is alive.

2. Leave, as prayed for, is granted. The present appeals are

disposed of as infructuous along with the pending applications, if any,

in view of the demise of the respondent, as stated by learned counsel

for the appellant.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 23.03.2021 Lrkm