A.V. Sambasiva Rao vs Margadarsi Chit Fund Pvt. Ltd
2023 Latest Caselaw 850 Tel

            THE HONOURABLE DR. JUSTICE G. RADHA RANI

                             C.C.C.A.NO.236 OF 2018

JUDGMENT:

This appeal is filed by the appellants against the decree and judgment dated

15.02.2018 passed in O.S.No.1402 of 2012 on the file of the V Senior Civil Judge,

City Civil Court, Hyderabad.

2. When the matter came up for hearing on 09.02.2023 there was no

representation by the learned counsel for the appellants. Hence, this matter was

directed to be listed under the caption "for dismissal". Even, today also, though

the matter is listed under the caption "for dismissal", there is no representation by

the learned counsel for the appellants.

3. However, learned counsel for the respondents represented that the entire

amount was recovered and that nothing survives for adjudication in the present

appeal.

4. In view of the aforesaid representation, the appeal is closed.

Miscellaneous applications pending, if any, shall stand closed. No order as

to costs.

_____________________ Dr. G.RADHA RANI, J

20th February, 2023 Nsk/dsu