Telangana High Court
Sara Mehdi vs Usha Devi Sarda on 3 June, 2021
Bench: M.S.Ramachandra Rao, T.Vinod Kumar
HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND HONOURABLE SRI JUSTICE T.VINOD KUMAR CIVIL MISCELLANEOUS APPEAL No.542 OF 2019 JUDGMENT: (Per Sri Justice M.S.Ramachandra Rao) Learned counsel for the appellant states that the cause in this appeal has become infructuous.
2. Recording the same, the C.M.A. is dismissed as infructuous.
3. Pending miscellaneous petitions, if any, shall also stand dismissed. No costs.
___________________________ M.S.RAMACHANDRA RAO, J ___________________ T.VINOD KUMAR, J June 03, 2021 KTL