Dr.Syed Askar Hasan vs M/S.Satellite Developers ...
2022 Latest Caselaw 5785 Tel

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

         CIVIL MISCELLANEOUS APPEAL No.716 OF 2007

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

      This appeal, under Order XLIII Rule 1(r) read with Section 151

C.P.C., is filed by the appellant aggrieved by the order, dated

26.06.2007

, passed in I.A.No.344 of 2007 in O.S.No.31 of 2007 by the

learned III Additional Chief Judge, City Civil Court, Hyderabad.

2. Heard the learned counsel for both sides and perused the record.

3. In the course of submissions, it is brought to the notice of this

Court by the learned counsel for both sides that the subject O.S. was

disposed of by the Court below and in view of the same, cause in this

appeal does not survive for adjudication.

4. The said submissions are taken on record.

5. Accordingly, this 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: 11.11.2022 MD