Deshmukh Sakunthalamm vs Kalva Rajaiah 21 Others
2023 Latest Caselaw 244 Tel

             THE HONOURABLE SRI JUSTICE M.LAXMAN

           CIVIL MISCELLANEOUS APPEAL No.1613 of 2008

JUDGMENT:

1. The present civil miscellaneous appeal has been directed against

order dated 20.11.2008 in I.A.No.193 of 2008 in O.S.No.55 of 2008 on

the file of Senior Civil Judge, Peddapalli, whereunder, the interlocutory

application filed seeking interim injunction pending suit, was allowed.

Aggrieved by the same, the present appeal is filed by the respondent

therein.

2. Learned counsel appearing for the appellant submitted that the

suit i.e., O.S.No.55 of 2008, itself is disposed of. In the said

circumstances, recording the same, this appeal is liable to be

dismissed as infructuous.

3. In the result, the civil miscellaneous appeal is dismissed as

infructuous. There shall be no order as to costs. Miscellaneous

petitions, if any, pending, shall stand closed.

______________ M.LAXMAN, J Date: 18.01.2023.

GVR