Mecon Fze vs Quinn Logistics India Pvt. Ltd.
2021 Latest Caselaw 2151 Tel

   THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                     C.M.A. No. 875 of 2018

JUDGMENT:

This Appeal is filed questioning the order dated 26.07.2018

passed by the learned VIII Additional District Judge, Ranga

Reddy in I.A.No.463 of 2018 in CS (OS) No.570 of 2018.

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

Courts, Ranga Reddy, the said suit itself came to be dismissed by

the Court below vide judgment dated 15.03.2019.

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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