Sampathirao Thaviti Raju 14 ... vs The State Of A.P. 30 Others
2022 Latest Caselaw 4349 AP

          HON'BLE SRI JUSTICE SUBBA REDDY SATTI


        CIVIL MISCELLANEOUS APPEAL No.641 of 2016


JUDGMENT:-


       This Civil Miscellaneous Appeal is filed against the order,

dated 15.12.2015 passed in I.A.No.241 of 2014 in O.S.No.17 of

2014 on the file of learned VI Additional District Judge,

Sompeta, whereby the petition filed by the appellants/plaintiffs

with a prayer to grant temporary injunction restraining the

respondents/defendants from interfering with their possession

over 'A' to 'U' schedule properties respectively, was dismissed.

Sri Krishna Vamsi, learned counsel representing Sri Karri

Murali Krishna, learned counsel for the appellants/plaintiffs

submits that O.S.No.17 of 2014 was dismissed for non-

prosecution. Hence, nothing survives for further adjudication

and this Civil Miscellaneous Appeal has become infructuous.

Recording the above submission, this Civil Miscellaneous

Appeal is dismissed as infructuous. No costs.

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

stand closed.

_______________________________ JUSTICE SUBBA REDDY SATTI Date : 20.07.2022 IKN

HON'BLE SRI JUSTICE SUBBA REDDY SATTI

CMA No.641 of 2016 20.07.2022

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