Jakkula Padma vs The State Of Telangana And 3 Others
2021 Latest Caselaw 626 Tel

Item No.14



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                          W.A.No.202 of 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.     Learned for the appellant states that though an interim order

was passed by the predecessor Bench on 15.06.2020 granting the

appellant an opportunity to present the sale documents for registration

before the respondent No.3 within four weeks, with a further direction

to the respondent No.3 to register the same, the sale transaction has

fallen through. It is for the said reason that the appellant/vendor and

the vendee did not approach the respondent No.3 to present the sale

documents for registration.

2. That being the position, nothing further survives in the present

appeal, which has been rendered infructuous. The same is

accordingly disposed of as infructuous along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

26.02.2021 JSU/pln