THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA CIVIL MISCELLANEOUS APPEAL Nos.955 AND 952 OF 2016 COMMON JUDGMENT: (Per the Hon'ble Dr.SA,J) Heard the learned counsel for both sides and perused the record.
2. It is brought to the notice of this Court by the learned counsel for both sides that the subject Suit in O.S.No.9 of 2014 was disposed of sometime back and therefore, the cause in these appeals does not survive for adjudication.
3. The said submissions are taken on record.
4. Accordingly, these 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 19th December, 2022 PNS/MD