Challa Venkateswarlu vs Eliganti Ramachandra Rao 2 Others
2022 Latest Caselaw 3257 AP

          THE HON'BLE SRI JUSTICE RAVI CHEEMALAPATI

            Civil Miscellaneous Appeal No.352 of 2016

JUDGMENT:

When the matter is taken up for hearing, learned counsel for

the appellant, Sri Mangena Sree Rama Rao, submitted that on

05.02.2020 the Court below dismissed the suit in O.S.No.59 of 2015

and a copy of the order, dated 05.02.2020, in O.S.No.59 of 2015 on

the file of the learned IX Additional District Judge, Kovvur was placed

on record. Hence, the matter has become infructuous and prayed to

dismiss the appeal.

Recording the submissions made by the learned counsel for the

appellant, this Civil Miscellaneous Appeal is dismissed as infructuous.

There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand

closed.

________________________ JUSTICE RAVI CHEEMALAPATI

Date : 01.07.2022

SPP

THE HON'BLE SRI JUSTICE RAVI CHEEMALAPATI

C.M.A.NO.352 of 2016

Date : 01.07.2022

SPP