Patan Jafulla Khan vs Gadamsetty Madhusudhan Rao
2024 Latest Caselaw 4537 AP

Andhra Pradesh High Court - Amravati

Patan Jafulla Khan vs Gadamsetty Madhusudhan Rao on 19 June, 2024

APHC010552242015
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                       [3460]
                            AT AMARAVATI
                     (Special Original Jurisdiction)

        WEDNESDAY ,THE NINETEENTH DAY OF JUNE
           TWO THOUSAND AND TWENTY FOUR
                           PRESENT
     THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
         CIVIL MISCELLANEOUS APPEAL NO: 681/2015
Between:
Patan Jafulla Khan                              ...APPELLANT
                              AND
Gadamsetty Madhusudhan Rao                    ...RESPONDENT
Counsel for the Appellant:
   1. A V V S N MURTHY
Counsel for the Respondent:
   1. P RAVI SHANKER
The Court made the following:



                                          NYAPATHY VIJAY,J
                                2




                    C.M.A.No.681 of 2015
JUDGMENT:

This appeal is filed questioning the order dated

03.08.2015 in I.A.No.309 of 2014 in O.S.No.145 of 2009

passed by the V Additional District Judge, Nellore.

It is represented by Sri A.V.V.S.N.Murthy, learned

counsel for the appellant that in view of subsequent

developments, the issue in this appeal has been rendered

infructuous.

Noting the said submission, the Civil Miscellaneous

Appeal is dismissed as infructuous. No order as to costs. As a

sequel, the miscellaneous petitions if any shall stand

dismissed.

__________________ NYAPATHY VIJAY,J Date: 19.06.2024 KLP