S. Karuna vs The Deputy Commissioner
2022 Latest Caselaw 5849 Tel

             THE HON'BLE SRI JUSTICE M.LAXMAN
     CIVIL MISCELLENOUS SECOND APPEAL No.19 of 2017

JUDGEMENT:

1. The present appeal is filed against the judgment and decree

dated 27.06.2017 in M.A.No.382 of 2015 on the file of the Court

of the Chief Judge, City Small Causes Court, Hyderabad.

2. Learned counsel for the appellant stated that the appellant's

request was considered by the respondent Corporation and the

appellant has been regularly paying the tax as demanded.

According to learned counsel for the appellant, no cause of action

survives in this appeal.

3. Recording the above submission, the Civil Miscellaneous

Second Appeal is dismissed as infructuous. There shall be no

order as to costs.

4. As a sequel, pending miscellaneous applications, if any, shall stand closed.

______________________

JUSTICE M.LAXMAN

15.11.2022 Dua/Gms

THE HON'BLE SRI JUSTICE M.LAXMAN

CMSA.No.19 of 2017

15.11.2022 Dua/Gms