Bharat Petroleum Corporation ... vs T.Krishna Murthy
2022 Latest Caselaw 5658 AP

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 THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

              SECOND APPEAL No.723 of 2003

JUDGMENT:

I have heard Mr.V.S.Satish, learned advocate for the

appellants and also learned counsel Mr.A.Sreedhar

representing for the respondents. Both sides have fairly

represented that suit which initially filed by the

appellant/plaintiff seeking the relief in the year 1994 for

renewal of deed of lease for further period of 30 years

commencing from 02-08-1991 is completed by 02.08.2021

and no lis survives to proceed with this second appeal. As

purpose for which original suit is filed for renewal of lease

and the said lease period is completed, no lis survives to

adjudicate by this Court.

2. Hence, the Second Appeal is disposed of as

infructuous. No order as to costs.

___________________________________ JUSTICE BANDARU SYAMSUNDER Date :26.08.2022 Chb

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

S.A.No.No.723 of 2003

Date : 26.08.2022

Chb