Emmadi Raji Reddy And 2 Others vs Mrs.Rahmathunissa Begum
2021 Latest Caselaw 2242 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

       CIVIL MISCELLANEOUS APPEAL No. 49 of 2019

JUDGMENT:

This Civil Miscellaneous Appeal is filed against order

dated 05.11.2018 passed by the learned II Additional Senior Civil

Judge, Warangal, allowing I.A.No.890 of 2018 in O.S.No.552 of

2018, filed by the respondent herein/plaintiff for grant of

ad interim injunction.

It is to be noted that as per the status report of Sr. Civil

Courts, Warangal, the said suit itself came to be dismissed as not

pressed, by the Court below vide judgment dated 24.07.2019.

In those circumstances, nothing survives for adjudication in

this Civil Miscellaneous Appeal.

Accordingly, this Civil Miscellaneous 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 29th JULY, 2021.

kvni