Mukundlal Aggrawal 3 Others vs K.Venkateshwara Reddy 2 Others
2022 Latest Caselaw 7124 Tel

          THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.822 OF 2017

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

This Civil Miscellaneous Appeal, under Order XLIII Rule 1 C.P.C.,

is filed by the appellants aggrieved by the order, dated 19.06.2017,

passed in I.A.No.196 of 2017 in O.S.No.43 of 2017 by the learned

Judge, Family Court, Mahabubnagar.

2. Sri Pankaj, learned counsel representing Sri Rakesh Sanghi,

learned counsel for the appellants, would submit that the subject matter

of the Suit in O.S.No.43 of 2017, was compromised by the parties and

therefore, the cause in this appeal does not survive for adjudication.

3. Taking on record the said submissions, the Civil Miscellaneous

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: 29.12.2022 PNS / MD