Mahalaxmi Agro Agencies, ... vs Yung Chi.Y.C. Industrial Co., ...
2022 Latest Caselaw 6386 Tel

Citation : 2022 Latest Caselaw 6386 Tel
Judgement Date : 2 December, 2022

Telangana High Court

Mahalaxmi Agro Agencies, ... vs Yung Chi.Y.C. Industrial Co., ... on 2 December, 2022

Bench: A.Venkateshwara Reddy

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

      CIVIL MISCELLANEOUS APPEAL No.385 of 2009

JUDGMENT:

Heard learned counsel for the respondents. On

instruction, it is submitted by learned counsel for the

respondents that Civil Miscellaneous Appeal has become

infructuous. Verified the case status information, wherein it is

found that the original suit in O.S.No.252 of 2008 was

dismissed without costs on 14.02.2022. 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.385 of 2009

02-12-2022 TMK/SA

Mahalaxmi Agro Agencies, ... vs Yung Chi.Y.C. Industrial Co., ...
2022 Latest Caselaw 6386 Tel

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