THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA CIVIL MISCELLANEOUS APPEAL Nos.23 OF 2016 AND 815 OF 2015 COMMON JUDGMENT: (Per Hon'ble Dr.SA,J) Learned counsel for the appellants would submit that the cause in these appeals does not survive for adjudication.
2. Taking on record the said submissions, 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 28th December, 2022 PNS/MD