Saturday, 18, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Baddam Indira 3 Others vs G.S. Srinivasa Raju 13 Others
2022 Latest Caselaw 6622 Tel

Citation : 2022 Latest Caselaw 6622 Tel
Judgement Date : 8 December, 2022

Telangana High Court
Baddam Indira 3 Others vs G.S. Srinivasa Raju 13 Others on 8 December, 2022
Bench: Shameem Akther, Nagesh Bheemapaka
        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.137 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.1249 of 2013 was dismissed as not pressed

on 28.01.2021. 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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter