Smt. Jayasree Rao vs Boduluru Rama Rao
2021 Latest Caselaw 2924 Tel

        The Hon'ble Sri Justice A.Venkateshwara Reddy

                       C.C.C.A. No. 68 of 2000

Judgment:

      This Appeal is filed assailing the Judgment and Decree

dated 25-11-1999, in O.S.No.1456 of 1997 (old O.S.No.4208/93 on the

file of III Asst. Judge, City Civil Court, Hyderabad), on the file of the

V Senior Civil Judge, Hyderabad, with respect to rejection of the relief

of mesne profits.

2.    Today, learned counsel for the appellant/plaintiff represented

that as against the aforesaid Judgment and Decree, earlier an

appeal viz., C.C.C.A.No.256 of 1999 was preferred and it was dismissed

on 20-03-2009.      Aggrieved thereby, Special Leave Appeal (Civil)

No.14853 of 2009 was filed and it was also dismissed on 17.07.2009.

Later, Execution Petition No.79 of 2009 was filed and it was ordered on

22.07.2010

. The present appeal is filed challenging the Judgment and

Decree dated 25-11-1999, in O.S.No.1456 of 1997 only with respect to

not awarding the mesne profits.

3. The learned counsel has filed Memo dated 21.10.2021 stating that

as the main relief of declaration and delivery of vacant possession is

granted, the appellant has instructed him not to press the present

appeal. Accordingly, the learned counsel has not pressed the appeal.

4. Considering the Memo filed by the learned counsel for the

appellants, which is taken on record, this appeal is dismissed as not

pressed. No costs. Consequently, Miscellaneous Petitions, pending if

any, stand dismissed as infructuous.

________________________ (A. Venkateshwara Reddy, J) Dt: 21st October, 2021 lur