M/S. Shri Krishna Jewellers, ... vs M/S. Sri Krishna Jewellers ...
2022 Latest Caselaw 6150 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.234 of 2012

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

This appeal, under Order XLIII Rule 1(r) of CPC is filed by

the appellant/defendant, aggrieved by the order and decree,

dated 31.01.2012 passed in I.A.No.988 of 2011 in O.S.No.176

of 2011 by the III Additional Chief Judge, City Civil Court,

Hyderabad.

2. Learned counsel for the appellant/defendant would submit

that the subject suit was disposed of by the Court below and

therefore, the cause in the appeal does not survive for

adjudication.

3. Taking on record the said submission, the Civil

Miscellaneous Appeal is dismissed as infructuous.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J Date: 24.11.2022 ssp