Sri Satya Apartments Flat Owners ... vs Isaq Jabeena Kausar Parveen And 4 ...
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THE HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

CIVIL MISCELLANEOUS APPEAL NO.1394 of 2011

JUDGMENT:-

Learned counsel for the appellant would submit that this

appeal has been preferred against the impugned order

dismissing the application filed for injunction in I.A.No.807 of

2010 dated 21.10.2011 in O.S.No.691 of 2010 on the file of III

Additional Senior Civil Judge, Kakinada.

The learned counsel would submit that the suit was

decreed in favour of the appellant on 04.06.2014. Appeal may

be dismissed as relief become infructuous.

Recording the same the Civil Miscellaneous Appeal is

dismissed as the relief become infructuous.

There shall be no order as to costs.

As a sequel, miscellaneous applications pending, if any,

shall stand dismissed.

_____________________________________________ JUSTICE VENKATA JYOTHIRMAI PRATAPA

Date: 13.02.2023

Pmk

THE HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

C.M.A.No.1394 of 2011

Date:13.02.2023 Pmk