M/S.Shri Krishna Jewellers vs M/S.Sri Krishna Jewellers 2 Ors
2022 Latest Caselaw 6325 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

      CIVIL MISCELLANEOUS APPEAL No.236 OF 2012


JUDGMENT: (Per Hon'ble Dr.SA,J)


      This appeal, under Order XLIII Rule 1(r) read with Section

151 C.P.C., is filed by the appellant aggrieved by the order,

dated 31.01.2012, passed in I.A.No.1226 of 2011 in I.A.No.988

of 2011 in O.S.No.176 of 2011 by the learned III Additional Chief

Judge, City Civil Court, Hyderabad.


2.    Heard. Perused the record.


3.    In the course of submissions, it is brought to the notice of

this Court by the learned counsel for the respondents that the

subject Suit in O.S.No.176 of 2011 was decreed on 11.02.2022

and in view of the same, cause in this appeal does not survive

for adjudication.

4. The said submissions are taken on record.

5. Accordingly, this appeal is dismissed as infructuous.

Miscellaneous Petitions, if any, pending in this appeal shall

stand closed. There shall be no order as to costs.

_______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J

Date: 01.12.2022 MD