PENAGALURI HEMAVATHI Vs. NEELLAPALA MALLESWARI

JUDGEMENT

(1.) Heard Ms. Sodum Anvesha, learned counsel for the appellant. Also heard Mr. V.R. Reddy Kovvuri, learned counsel for respondent No.1 and Mr. Suresh Kumar Reddy Kalava, learned counsel for respondent No.4.

(2.) This appeal is preferred against granting of interim order dtd. 8/3/2021 in I.A.No.1 of 2021 in W.P.No.5146 of 2021.

(3.) It is submitted that the writ petition itself has been disposed of by order dtd. 18/3/2021. Therefore, there is no surviving cause of action in this appeal.