G Veeraprathap Reddy, Hyderabad vs G Sivapothulri Veera Reddy, ...
2022 Latest Caselaw 6385 Tel

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

      CIVIL MISCELLANEOUS APPEAL No.281 of 2017

JUDGMENT:

Heard learned counsel on both sides. Perused the record

and verified the case status information. On instructions, it is

submitted by learned counsel on both sides that Civil

Miscellaneous Appeal has become infructuous. It is confirmed

by the case status information which shows that the suit in

O.S.No.499 of 2015 was dismissed on 11.03.2022. Since, the

original suit is dismissed, as no cause survives, 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.281 of 2017

02-12-2022 TMK/SA