Polasani Sathyanarayana Rao ... vs Chinthireddy Jayaprakash Reddy ...
2022 Latest Caselaw 6902 Tel

        THE HON'BLE Dr.JUSTICE SHAMEEM AKTHER
                          AND
      THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
                      I.A.No.1 of 2018
                          IN/AND
         CIVIL MISCELLANEOUS APPEAL No.34 OF 2018

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

      I.A.No.1 of 2018 is filed by the petitioner/appellant under

Section 5 of Limitation Act, seeking to condone the delay of 40

days in filing the appeal.

2.    Heard. Perused the record.

3.    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.64 of 2015 on the file of the Principal District

Judge,    Karimnagar,    was    dismissed    vide   judgment     dated

05.02.2020

and therefore, the cause in the appeal does not

survive for adjudication.

4. Recording the said submission, I.A.No.1 of 2018 and CMA

No.34 of 2018 are dismissed as infructuous. No order as to costs.

Miscellaneous petitions if any, pending, shall stand closed.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J Date: 19.12.2022 DSU/SCS