THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA CIVIL MISCELLANEOUS APPEAL No.206 of 2022 JUDGMENT: (Per the Hon'ble Dr.SA,J) Heard both sides. Perused the record.
2. It is brought to the notice of this Court by the learned counsel for both sides that cause in the appeal does not survive for adjudication.
3. Under these circumstances, the appeal is dismissed as infructuous. However, liberty is granted to the appellant to work out the remedies available under law.
Miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
_______________________ Dr. SHAMEEM AKTHER, J _______________________ NAGESH BHEEMAPAKA, J Date: 17.10.2022 ssp