Telanagana State Education And ... vs Aditya Housing And ...
2023 Latest Caselaw 184 Tel

              THE HON'BLE SRI JUSTICE M.LAXMAN
          CIVIL MISCELLANEOUS APPEAL No.1355 of 2017

JUDGMENT:

1. The learned counsel for the respondents stated that this Civil

Miscellaneous Appeal has been filed under Order 43 Rule 1 of CPC

against the order dated 24.03.2017, in I.A.No.272 of 2014 in

O.S.No.339 of 2014, on the file of the Court of learned Additional

Judge - cum - VI Senior Civil Judge, City Small Causes Court,

Hyderabad, during the pendency of the suit. He further stated that

the O.S.No.339 of 2014 was disposed of and thereby, the present

appeal has become infructuous and there is nothing survives for

further adjudication in this appeal.

2. In the said circumstances, this Civil Miscellaneous Appeal is

dismissed as infructuous.

No costs. Miscellaneous petitions pending, if any, shall stand

closed.

______________________

JUSTICE M.LAXMAN

10.01.2023 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN

CIVIL MISCELLANEOUS APPEAL No.1355 of 2017

10.01.2023 Dua