Venuthurumalli Gopala Krishna Rao, J
1. Today when the matter is taken up for hearing, learned counsel appearing for both sides is present.
2. Learned counsel for the respondent represented that their office has sent a notice to the respondent, the said notice was returned with an endorsement as “addressee deceased” and she further represented that though they tried to address a letter to the parties, but the parties are not responding and the respondent is also died and necessary orders may be passed.
3. The representation made by the learned counsel for the respondent is recorded. The appeal against the respondent is abated.
4. Since the respondent is no more, the appeal shall stands closed. Therefore, the Appeal Suit is closed. There shall be no order as to costs.
As a sequel, miscellaneous petitions, if any pending, shall stand closed.
