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Judgment
4 paragraphs · 91 wordsTuhin Kumar Gedela, J
Mr.M.Kondala Rao, learned counsel representing Mr.Ch.Murali Krishna, learned counsel for the appellants, submits that during the pendency of the C.M.A.No.32 of 2024, Chintala Elia, representing the appeal expired on 07.03.2026 and in view of the said demise, the cause of action does not survive and intends not proceed with.
In view of the above submission, the appeal is closed without adjudication on merits. There shall be no order as to costs.
As a sequel thereto, the miscellaneous applications, if any, pending in the appeal shall stand closed.