G Bixam, Nalgonda Dist vs P Satyanarayana, Nalgonda Dist
2022 Latest Caselaw 6389 Tel

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

       CIVIL MISCELLANEOUS APPEAL No.753 of 2016

JUDGMENT:

Heard learned counsel on behalf of respondents who

submitted that the matter has become infructuous. Perused

the record. This Civil Miscellaneous Appeal is preferred against

the orders in I.A.No.582 of 2015 in O.S.No.23 of 2015 on the file

of learned VIII Additional District Judge at Miryalaguda. But as

per the Case Status Information, the Original suit was

dismissed with costs on 21.01.2022. Therefore, while recording

the submissions made by the learned counsel for the

respondents and considering the Case Status Information, as no

cause survives, this Civil Miscellaneous Appeal is dismissed as

infructuous. However, in the circumstances of the case, there

shall be no orders as to the costs. As a sequel, miscellaneous

applications, if any pending, shall stands closed.

________________________________ A.VENKATESHWARA REDDY, J 02-12-2022 SA