V Ramachandrta Rao Another vs Astra Merchandising Pvt Ltd., 2 ...
2022 Latest Caselaw 6327 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.595 OF 2015

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

This appeal, under Order XLIII Rule 1(d) C.P.C., is filed by

the appellants aggrieved by the order, dated 05.06.2015, passed

in I.A.No.53 of 2015 in O.S.No.5 of 2015 by the learned V

Additional District Judge, Medak at Sangareddy.

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 appellants that the

subject Suit in O.S.No.5 of 2015 was disposed of some time back

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