Citation : 2022 Latest Caselaw 6321 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.5 OF 2008
JUDGMENT: (Per the Hon'ble Dr.SA,J)
Learned counsel for the appellant would submit that the
subject matter of the appeal is settled out of Court.
2. The said submission is taken on record.
3. The contentions raised herein have become academic.
4. In view of these circumstances, 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 PSA/SSP
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!