P.Syed Khan vs Kanchepalle Narasimha Rao
2023 Latest Caselaw 2169 AP

           HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                          A.S.No.881 of 2010

JUDGMENT:

1. When the matter is taken up for hearing learned counsel for

appellants submits that the appellants paid the entire amount

before the Execution Court and further submits that no cause

survives for adjudication in this appeal.

2. Learned counsel for respondents is present.

3. In such a case there would be no prejudice or loss caused due to

dismissal of the appeal. Despite listing the matter under the

caption 'for dismissal', learned counsel for the appellants have

not filed memo with regard to the termination of Execution

Petition.

4. In view of the submission made by learned counsel for the

appellants, this court is inclined to dismiss the appeal without

going into correctness of the submission made regarding the

payment of the entire decretal amount.

5. Hence, the appeal is dismissed without costs.

Miscellaneous petitions pending, if any, in this appeal shall stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 20.04.2023 KGM HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

A.S.No.881 of 2010 Dated 20.04.2023

KGM