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Mohammed Aziz Ali Aqlaq Sharfi, vs Mohd. Dawood Ghori,
2023 Latest Caselaw 2968 Tel

Citation : 2023 Latest Caselaw 2968 Tel
Judgement Date : 6 October, 2023

Telangana High Court

Mohammed Aziz Ali Aqlaq Sharfi, vs Mohd. Dawood Ghori, on 6 October, 2023

Bench: Sambasivarao Naidu

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

C.C.C.A. NOS.212 AND 219 OF 2019

COMMON JUDGMENT :

When the matters were taken up for hearing, learned

counsel (Saba) through hybrid mode representing Mr.Mirza Nisar

Ahmed Baig, learned counsel for the appellants, has submitted

that the appeals have become infructuous and nothing survives

for adjudication.

2. Taking on record the said submission, these appeals

are dismissed as infructuous.

Pending miscellaneous application, if any, shall stand

closed.

___________________________________ JUSTICE SAMBASIVA RAO NAIDU DATED 06.10.2023 YNK THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

C.C.C.A. NOS.212 AND 219 OF 2019

DATED 06.10.2023

YNK

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