T Venkatram Reddy, Hyderabad Anr vs Icici Bank Limited, 4 Others
2022 Latest Caselaw 6621 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL Nos.1014, 1015 and 1016 of 2015

COMMON 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.131 of 2015 on the file of II Additional

Chief Judge, City Civil Court, at Hyderabad, was dismissed for

default on 27.10.2021. The online case status of the subject

O.S.No.131 of 2015 placed before this Court by the Registry

also reveals the same.

3. In view of these circumstances, the cause in these

appeals does not survive for adjudication.

4. Accordingly, Civil Miscellaneous Appeal Nos.1014, 1015

and 1016 of 2015 are dismissed as infructuous. No order as to

costs.

Miscellaneous petitions pending, if any, in these appeals,

shall stand closed.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J Date: 08.12.2022 scs