Venuthurumalli Gopala Krishna Rao, J
1. No representation on behalf of the appellants.
2. Today when the matter is taken up for hearing, Sri P. Prabhakar Rao, learned counsel for the respondents represented that the 1st respondent died on 17.09.2019 and the respondent No.2 has also been pre-deceased during the pendency of the appeal and he furnished the names of the legal representatives to be brought on record vide Memo dated 16.04.2024, and the learned counsel for the appellants is not taking any steps to prosecute the appeal and a period of five (5) years has already been elapsed. The representation made by the learned counsel for the respondents is recorded. The appeal against the respondent Nos.1 and 2 is abated.
3. Since the respondent Nos.1 to 2 are no more, the appeal 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.
