Nooka Satyanarayana And 2 Others vs N. Surender Rao And 12 Others
2023 Latest Caselaw 245 Tel

         THE HON'BLE SRI JUSTICE T. VINOD KUMAR

AND THE HON'BLE SMT JUSTICE P.SREE SUDHA

CMA. No. 1310 of 2008

JUDGMENT:(per the Hon'ble Smt Justice P.Sree Sudha)

Learned counsel for the appellants submits that the cause in

the CMA does not survive for adjudication by this Court any further,

and thus, the CMA has become infructuous.

2. Recording the said submission, the CMA is dismissed as

infructuous. No order as to costs.

3. Consequently, miscellaneous petitions pending, if any, shall

stand closed in the light of this final order.

___________________ T. VINOD KUMAR, J

___________________ P.SREE SUDHA, J 18th January, 2023

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THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SMT JUSTICE P.SREE SUDHA

CMA. No. 1310 of 2008 (per the Hon'ble Sri Justice T.Vinod Kumar)

11th January, 2023

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