A Vara Prasad, Karimnagar Dist 5 ... vs M/S A.C.M.E Karimnagar Solar ...
2021 Latest Caselaw 2141 Tel

   THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                      C.M.A. No. 92 of 2017

JUDGMENT:

This Appeal is filed questioning the order dated 17.01.2017

passed by the learned III Additional District Judge, Karimnagar

in I.A.No.842 of 2016 in O.S.No.152 of 2016.

It is to be noted that as per the status report of District

Courts, Karimnagar, the said suit itself came to be dismissed by

the Court below vide judgment dated 25.03.2021.

In those circumstances, nothing survives for adjudication in

this Appeal.

Accordingly, this Appeal is closed. However, it is made

clear that if any of the parties desire to be heard, liberty is given

to them to file an Application to revive the Appeal and on filing

such Application, the matter would be heard on merits.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 19th July, 2021.

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