Shakeel Ahmed vs Mrs.Zaibunnisa And 2 Others
2022 Latest Caselaw 6735 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
      THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

      CIVIL MISCELLANEOUS APPEAL No.225 of 2021

JUDGMENT: (Per the Hon'ble Dr.SA,J)

      Heard the learned counsel for both sides and perused the

record.


2.    Learned counsel for the appellant would submit that in

spite of his best efforts, he could not get instructions from the

appellant to proceed with the subject matter of the appeal.


3.    Learned counsel for the respondents would submit that he

has no instructions from the respondents.

4. A perusal of the online case status of the subject

O.S.No.237 of 2020 placed before this Court by the Registry

reveals that the subject suit was dismissed as not pressed on

09.06.2022.

5. Under these circumstances, the cause in the appeal does

not survive for adjudication.

6. Accordingly, the Civil Miscellaneous Appeal is dismissed as

infructuous.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

____________________ M.G.PRIYADARSINI, J Date: 12.12.2022 PSA/MD