M/S The Singareni Collieries ... vs M/S N C C Limited.,

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

      CIVIL MISCELLANEOUS APPEAL No.108 OF 2016


JUDGMENT: (Per Hon'ble Dr.SA,J)


      This appeal, under Order XLIII Rule 1(r) C.P.C., is filed by

the appellants aggrieved by the order, dated 29.01.2016, passed

in I.A.No.448 of 2015 in O.S.No.20 of 2015 by the learned VI

Additional District Judge, Godavarikhani.


2.    Heard the learned counsel for both sides and perused the

record.


3.    In the course of submissions, it is brought to the notice of

this Court by the learned counsel for the respondent that the

subject Suit in O.S.No.20 of 2015 was disposed of on 30.08.2019 and in view of the same, cause in this appeal does not survive for adjudication.

4. The said submissions are taken on record.

5. Accordingly, this appeal is dismissed as infructuous.

Miscellaneous Petitions, if any, pending in this appeal shall stand closed. There shall be no order as to costs.

_______________________ Dr. SHAMEEM AKTHER, J _______________________ NAGESH BHEEMAPAKA, J Date: 01.12.2022 MD