Smt. Om Bai, vs Smt. Chinni Bai,
2025 Latest Caselaw 1302 Tel

Telangana High Court

Smt. Om Bai, vs Smt. Chinni Bai, on 23 January, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                                     AND

THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

                       C.C.C.A.No.122 OF 2024

JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

This Appeal is filed against the order passed in

O.S.No.513 of 2013, dated 19.02.2024.

2. When the matter is taken up for hearing, learned

counsel appearing for the appellants has informed the

Court that since the appellants have filed Cross-Objections

No.80 of 2024 in the connected C.C.C.A.No.85 of 2024 and

pursuing their remedies in those Cross Objections in

C.C.C.A.No.85 of 2024, and submitted that no further

orders need to be passed in this Appeal.

3. Recording the said submission, the present Appeal is

dismissed as infructuous. There shall be no order as to

costs.

4. As a sequel, miscellaneous applications pending, if

any, shall stand closed.

_________________________________ ABHINAND KUMAR SHAVILI, J

___________________________________ LAXMI NARAYANA ALISHETTY, J

Date: 23.01.2025 Prat