Arukonda Srinadham vs M/S.Surya Kuteer
2022 Latest Caselaw 6384 Tel

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

      CIVIL MISCELLANEOUS APPEAL No.124 of 2013

JUDGMENT:

Heard learned counsel on both sides. Perused the record.

This Civil Miscellaneous Appeal is preferred assailing the Orders

dated 14.11.2012 in I.A.No.426 of 2012 in O.S.No.118 of 2012

on the file of learned VII Additional District Judge at Warangal,

be it stated that as per the case status information the original

suit in O.S.No.118 of 2012 was dismissed for default on

19.02.2021. Therefore, as no cause survives in view of

dismissal of original suit, this Civil Miscellaneous Appeal is

dismissed as infructuous.

Miscellaneous applications, if any pending, shall stands

closed. In the circumstances of the case, there shall be no order

as to the costs.

________________________________ A.VENKATESHWARA REDDY, J 02-12-2022 TMK/SA 2 of 3 3 of 3

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

CIVIL MISCELLANEOUS APPEAL No.124 of 2013

02-12-2022 TMK/SA