Mir Zaheer Mohmmed Khan vs M/S.Legend Estates Pvt.Ltd
2022 Latest Caselaw 6780 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.461 OF 2018

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

This appeal, under Order XLIII Rule (1) read with Section

104 C.P.C., is filed by the appellant/plaintiff aggrieved by the

order and decree, dated 07.02.2018, passed in I.A.No.387 of

2017 in O.S.No.235 of 2011 by the learned XXVI Additional

Chief Judge, City Civil Court, Hyderabad.

2. Heard. Perused the record.

3. Learned counsel for the appellant/plaintiff would submit

that the parties have compromised the subject matter of the

Suit in O.S.No.235 of 2011 on the file of learned XXVI Additional

Chief Judge, City Civil Court, Hyderabad, and therefore, cause in

this appeal does not survive for adjudication.

4. The said submissions are taken on record.

5. Accordingly, the 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: 13.12.2022 MD/PSA