Citation : 2022 Latest Caselaw 6395 Tel
Judgement Date : 2 December, 2022
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
C.M.A.Nos.1014 AND 1070 OF 2017
COMMON JUDGMENT: (Per Hon'ble Dr.SA,J)
Heard. Perused the record.
2. It is brought to the notice of this Court by the learned
counsel for the appellant that the cause in the appeals does
not survive for adjudication.
3. The said submission is taken on record.
4. Accordingly, the Civil Miscellaneous Appeals are
dismissed as infructuous.
Miscellaneous Petitions, if any, pending in these appeals
shall stand closed. There shall be no order as to costs.
______________________ Dr. SHAMEEM AKTHER, J
_______________________ NAGESH BHEEMAPAKA, J Date: 02.12.2022 ssp
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!