Citation : 2022 Latest Caselaw 6315 Tel
Judgement Date : 1 December, 2022
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
CIVIL MISCELLANEOUS APPEAL No.285 of 2011
JUDGMENT: (Per the Hon'ble Dr.SA,J)
Learned counsel for the appellant would submit that the
cause in the appeal does not survive for adjudication.
2. The said submission is taken on record.
3. Accordingly, the Civil Miscellaneous Appeal is dismissed as
infructuous.
Miscellaneous petitions pending, if any, shall stand closed.
There shall be no order as to costs.
______________________ Dr. SHAMEEM AKTHER, J
______________________ NAGESH BHEEMAPAKA, J Date: 01.12.2022 ssp
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