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Learned Counsel For The vs Unknown
2022 Latest Caselaw 8960 AP

Citation : 2022 Latest Caselaw 8960 AP
Judgement Date : 23 November, 2022

Andhra Pradesh High Court - Amravati
Learned Counsel For The vs Unknown on 23 November, 2022
  THE HON'BLE SRI JUSTICE TARLADA RAJASEKHARA RAO

        CIVIL MISCELLANEOUS APPEAL No. 649 of 2016

JUDGMENT:

Learned counsel for the appellants would submit that

Original Suit No.44 of 2015 was filed for temporary injunction.

The suit filed for cancellation of partition deed has been disposed

of. Therefore, the Interlocutory Application filed for temporary

injunction has become infructuous.

2. As the suit filed was disposed of, the present Civil

Miscellaneous Appeal which arose against Interlocutory

Application has become infructuous.

3. Accordingly, the Civil Miscellaneous Appeal is dismissed as

infructuous.

Miscellaneous Petitions pending, if any, shall stands closed.

__________________________________________ JUSTICE TARLADA RAJASEKHARA RAO

Date: 23-11-2022 Harin

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHARA RAO

C.M.A. No. 649 OF 2016

Date: 23-11-2022

Harin

 
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