KHAJA MOINUDDIN KHAN Vs. MANOHAR PRASAD SUNEHRA

JUDGEMENT

(1.) The present writ appeal is arising out of order dtd. 25/4/2013 passed in W.P.No.11440 of 2013.

(2.) The facts of the case reveal that respondent No.1 has preferred a writ petition being aggrieved by the action of Sub- Registrar, Golconda, Hyderabad, in not registering the deed of cancellation of Agreement of Sale-cum-General Power of Attorney and the learned Single Judge has directed registration of the deed of cancellation of Agreement of Sale-cum-General Power of Attorney in the year 2013.

(3.) Now respondent No.1 is no more. We are in the year 2022 and there is no interim order granted in the present writ appeal. Resultantly, the present writ appeal stands disposed of with a liberty to the appellant to take recourse to the other remedies available under law, in case need arises in future. Miscellaneous applications pending, if any, shall stand closed. There shall be no order as to costs.