Andhra Pradesh High Court - Amravati
Smt.Challa Rama Tulasamma vs Allu Pulla Reddy on 11 October, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.S.A.No.414 of 2009
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
15 11-10-2022 BSS, J
The learned counsel Ms.S.Anvesha,
represented on behalf of Mr.Karri Murali
Krishna, learned counsel for respondents. She
also represented on 10.10.2011 itself they informed to learned counsel for Appellant that R1/D1 died and they already furnished details of legal representatives of deceased R1 and memo filed in the court on 09-02-2012, but no steps have been taken by the Appellant to add legal representatives of deceased R1.
There is no representation for Appellant. As no steps are taken to add legal representatives of deceased R1 inspite of furnishing details of legal representatives, this Appeal is abated against R1/D1.
After considering the nature of suit filed by the Appellant and still R2/D2 is contesting this Appeal list the case on 09-11-2022 under the caption " Final hearing".
________ BSS, J GRL 2 3 4