Ranjeet Singh Khanuja vs Omprakash Purohit
2022 Latest Caselaw 429 Tel

Citation : 2022 Latest Caselaw 429 Tel
Judgement Date : 3 February, 2022

Telangana High Court

Ranjeet Singh Khanuja vs Omprakash Purohit on 3 February, 2022

Bench: P.Sree Sudha

                    HON'BLE SMT JUSTICE P.SREE SUDHA

                          C.C.C.A.Nos.57 and 63 OF 2015

COMMON JUDGMENT:

    01.            When the matter is taken up for hearing, learned

counsel for the appellant submitted that as per the decree and

judgment of the trial Court dated 28.11.2014 in O.S.Nos.1560 and

1561 of 2013, the appellant has evicted from the suit schedule

property and hence, both the appeals became infructuous.

04.                Accordingly, both the Appeals are dismissed as

infructuous. No costs.

               Miscellaneous petitions, if any, pending shall stand

closed.


                                              __________________________
                                              SMT JUSTICE P.SREE SUDHA

Date: 03.02.2022
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