Citation : 2022 Latest Caselaw 6612 Tel
Judgement Date : 8 December, 2022
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
CIVIL MISCELLANEOUS APPEAL No.427 of 2015
JUDGMENT: (Per Hon'ble Dr.SA,J)
Heard. Perused the record.
2. In the course of submissions, it is brought to the notice of
this Court by the learned counsel for the appellants that the
subject suit in O.S.No.127 of 2013 on the file of Judge, Family
Court-cum-Additional District Judge, at Karimnagar, was dismissed
as not pressed on 11.11.2020. The case status information placed
before this Court by the Registry also reveals the same.
3. In view of these circumstances, nothing survives for
adjudication in this appeal.
4. Accordingly, the Civil Miscellaneous Appeal is dismissed as
infructuous. No order as to costs.
Miscellaneous petitions pending, if any, in this appeal shall
stand closed.
______________________ Dr. SHAMEEM AKTHER, J
______________________ NAGESH BHEEMAPAKA, J Date: 08.12.2022 DSU/SCS
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!