Smt.Amar Abdul Rahman Banafe 11 ... vs Ilyas Khan 2 Ors
2022 Latest Caselaw 6387 Tel

Citation : 2022 Latest Caselaw 6387 Tel
Judgement Date : 2 December, 2022

Telangana High Court

Smt.Amar Abdul Rahman Banafe 11 ... vs Ilyas Khan 2 Ors on 2 December, 2022

Bench: A.Venkateshwara Reddy

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

      CIVIL MISCELLANEOUS APPEAL No.309 of 2011

JUDGMENT:

Heard learned counsel on behalf of the respondents. It is

submitted by learned counsel on behalf of the respondents that

cause does not survive. Verified the case status information,

wherein it is found that the original suit in O.S.No.499 of 2009

was decreed with costs on 25.10.2021. Therefore, in view of the

fact that original suit is decreed, 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.309 of 2011

02-12-2022 TMK/SA

Smt.Amar Abdul Rahman Banafe 11 ... vs Ilyas Khan 2 Ors
2022 Latest Caselaw 6387 Tel

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