Kanchukantla Muralidhar vs Kanchukantla Nagamani
2022 Latest Caselaw 6154 Tel

                HON'BLE SRI JUSTICE SANJAY KUMAR

                                   AND

              HON'BLE Dr. JUSTICE SHAMEEM AKTHER


          CIVIL MISCELLANEOUS APPEAL No.481 OF 2016


JUDGMENT: (Per Hon'ble Sri Justice Sanjay Kumar)

1.    This appeal arises out of the order dated 16.04.2016, passed in I.A.

No.1980 of 2015 in O.S. No.252 of 2015 by the learned IV Additional

District Judge, Kakinada, East Godavari District.


2.    Sri T.V.S. Prabhakara Rao, learned counsel for the respondents 1

and 9 in this appeal, would inform this Court that Original Suit No.252 of

2015 itself stands disposed of as on date.

3. If that be so, this appeal, arising out of an interlocutory order

passed in the said suit, no longer survives for consideration, on merits.

The Civil Miscellaneous Appeal is, accordingly, dismissed on this short

ground.

4. As a sequel, pending miscellaneous petitions, if any, shall also

stand dismissed. No order as to costs.

_____________________________ SANJAY KUMAR, J

_____________________________ Dr. SHAMEEM AKTHER, J

Date: 17-08-2017.

Dsh

HON'BLE SRI JUSTICE SANJAY KUMAR

AND

HON'BLE Dr. JUSTICE SHAMEEM AKTHER

21082017

CIVIL MISCELLANOEUS APPEAL No.481 OF 2016 (Judgment of the Division Bench delivered by Hon'ble Sri Justice Sanjay Kumar)

Date. 17-08-2017

DSH