THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA C.M.A.Nos.1014 AND 1070 OF 2017 COMMON JUDGMENT: (Per Hon'ble Dr.SA,J) Heard. Perused the record.
2. It is brought to the notice of this Court by the learned counsel for the appellant that the cause in the appeals does not survive for adjudication.
3. The said submission is taken on record.
4. Accordingly, the Civil Miscellaneous Appeals are dismissed as infructuous.
Miscellaneous Petitions, if any, pending in these appeals shall stand closed. There shall be no order as to costs.
______________________ Dr. SHAMEEM AKTHER, J _______________________ NAGESH BHEEMAPAKA, J Date: 02.12.2022 ssp