Union Of India vs Smt. Devender Kaur
2022 Latest Caselaw 6618 Tel

         THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                           AND
       THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

        CIVIL MISCELLANEOUS APPEAL No.704 OF 2007

JUDGMENT: (Per Hon'ble Dr. Justice Shameem Akther)

       Heard the learned counsel for respondent No.1 and perused

the record.

2. There is no representation for the appellant.

3. A perusal of the online case status of the subject O.S.No.82

of 2007 placed before this Court by the Registry reveals that the

subject Suit was disposed of on 30.11.2018.

4. Under these circumstances, the cause in the appeal does not

survive for adjudication.

5. Accordingly, the Civil Miscellaneous Appeal is dismissed as

infructuous.

Miscellaneous Petitions, if any, pending in this appeal shall

stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J Date: 08.12.2022 MD