Sarwar vs Bhavani Construction P Ltd

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

        CIVIL MISCELLANEOUS APPEAL No.700 of 2013

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

      Heard. Perused the record.

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

this Court by the learned counsel for the appellant that the

subject suit in O.S.No.50 of 2012 was dismissed without costs on

29.10.2021

. The online case status of the subject O.S.No.50 of 2012 placed before this Court by the Registry also reveals the same.

3. In view of these circumstances, the cause in the appeal does not survive for adjudication.

4. Accordingly, this Civil Miscellaneous Appeal is dismissed as infructuous. No order as to costs.

As a sequel, miscellaneous petitions pending, if any, in this appeal, shall stand closed.

______________________ Dr. SHAMEEM AKTHER, J ______________________ NAGESH BHEEMAPAKA, J Date: 08.12.2022 scs