THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA CIVIL MISCELLANEOUS APPEAL No.494 of 2017 JUDGMENT: (Per the Hon'ble Dr.SA,J) Heard both sides and perused the record.
2. Learned counsel for the appellant would submit that trial in the subject suit in O.S.No.8 of 2015 had already been commenced and therefore, the appellant is not intending to proceed with the appeal.
3. The said submissions are taken on record.
4. Accordingly, the appeal is dismissed as not pressed.
Miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
______________________ Dr. SHAMEEM AKTHER, J ______________________ NAGESH BHEEMAPAKA, J Date: 20.12.2022 ssp