Sri Seshadri Auto Fills, vs Gurram Ramesh,
2022 Latest Caselaw 6829 Tel

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

                  C.M.A.Nos.938 AND 949 OF 2019

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

      These appeals are filed by the appellant/plaintiff aggrieved

by the common order, dated 04.07.2019, passed in I.A.No.1486

of 2018 in I.A.No.1136 of 2018 and I.A.No.1136 of 2018 in

O.S.No.115 of 2018 by the learned Principal District Judge,

Khammam.


2.    Heard. Perused the record.


3.    A perusal of the letter, dated 30.11.2022, filed by the

learned counsel for the respondents in C.M.A.No.949 of 2019

and the material annexed thereto reveals that the subject Suit

was disposed of on 22.04.2022.

4. Under these circumstances, the cause in these appeals

does not survive for adjudication.

5. Accordingly, the Civil Miscellaneous Appeals are dismissed

as infructuous.

Miscellaneous Petitions, if any, pending in these appeals

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

_______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 15.12.2022 MD