Citation : 2024 Latest Caselaw 4471 AP
Judgement Date : 18 June, 2024
APHC010871222015
IN THE HIGH COURT OF ANDHRA
PRADESH
[3460]
AT AMARAVATI
(Special Original Jurisdiction)
TUESDAY ,THE EIGHTEENTH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
CIVIL MISCELLANEOUS APPEAL NO: 12395/2015
Between:
Nagaruru Rama Devi ...APPELLANT
AND
Bedadala Sreenivasa Reddy ...RESPONDENT
Counsel for the Appellant:
1. S D GOWD
Counsel for the Respondent:
1.
The Court made the following:
2
HON'BLE SRI JUSTICE NYAPATHY VIJAY
C.M.A(Sr).No.12395 of 2015
JUDGMENT:
The present civil miscellaneous appeal is filed questioning the order dated 03.07.2014 in A.S.No.12 of 2013 passed by the VI Additional District Judge, Gooty remanding the matter to the trial Court i.e. the Court of Senior Civil Judge, Gooty.
As per the information provided in e-courts, the suit on remand was disposed of on 27.02.2019. As the suit on remand from the appellate Court was disposed of, no cause of action survives in this appeal and the same stands dismissed as infructuous. No order as to costs. As a sequel, the miscellaneous petitions if any shall stand dismissed.
__________________ NYAPATHY VIJAY,J Date: 18.06.2024 KLP
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