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Thurpati Sree Ramulu, Vis. vs Thurpati Satya Rao, Vis.
2023 Latest Caselaw 862 AP

Citation : 2023 Latest Caselaw 862 AP
Judgement Date : 14 February, 2023

Andhra Pradesh High Court - Amravati

Thurpati Sree Ramulu, Vis. vs Thurpati Satya Rao, Vis. on 14 February, 2023

Bench: Venkata Jyothirmai Pratapa

                               1




      HON'BLE SMT. JUSTICE VENKATA JYOTHIRMAI PRATAPA


                   C.M.A.No.838 of 2010
JUDGMENT:-


1.

When the matter is taken up for hearing, learned

counsel for the Appellant submits that the suit in

O.S.No.166 of 2010 on the file of IV Additional District

Judge, Visakhapatnam, itself is disposed of and nothing

remains for adjudication in this matter and therefore, the

matter has become infructuous.

2. Recording the said submission, the Civil

Miscellaneous Appeal is dismissed as infructuous. There

shall be no order as to costs.

Miscellaneous petitions pending, if any, in this case

shall stand closed.

____________________________ VENKATA JYOTHIRMAI PRATAPA, J

Date : 14.02.2023

eha

HON'BLE SMT. JUSTICE VENKATA JYOTHIRMAI PRATAPA

C.M.A.No.838 of 2010

Date : 14.02.2023

eha

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