Expand

O P Jindal Global University

trademarkclick

January February March April May June July August September October November December

Learned Counsel For The vs Unknown
2023 Latest Caselaw 3281 AP

Citation : 2023 Latest Caselaw 3281 AP
Judgement Date : 3 July, 2023

Andhra Pradesh High Court - Amravati

Learned Counsel For The vs Unknown on 3 July, 2023

  HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

CIVIL MISCELLANEOUS APPEAL No.2704 OF 2004

JUDGMENT:-

This Civil Miscellaneous Appeal is preferred under

Order 43, Rule 1 of Civil Procedure (in short 'C.P.C.') against

the impugned order passed in E.A. No.862 of 2003 in

E.P. No.252 of 2002 in O.S. No.32 of 2001 dated 05.02.2004

by the II-Additional Senior Civil Judge's Court, Kakinada.

Learned counsel for the appellant would submit that the

relief claimed in this appeal becomes infructuous. Appeal may

be dismissed.

Accordingly, the Civil Miscellaneous Appeal is dismissed

as relief become infructuous. No order as to costs.

As a sequel, miscellaneous petitions pending, if any,

shall stands closed.

______________________________________ VENKATA JYOTHIRMAI PRATAPA, J Date : 03.07.2023 KPV

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs