Macherla Kanthaiah, vs Thudi Yellaiah,

Citation : 2021 Latest Caselaw 1118 Tel
Judgement Date : 7 April, 2021

Telangana High Court
Macherla Kanthaiah, vs Thudi Yellaiah, on 7 April, 2021
Bench: Challa Kodanda Ram
   THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 6694 of 2017

ORDER:

This Civil Revision Petition is filed questioning the docket order dated 03.08.2017 allowing I.A.No.300 of 2016 in O.S.No.114 of 2011 on the file of Additional Junior Civil Judge, Jangaon.

It is to be noted that as per the status report of Junior Civil Judge, Jangaon, the said suit itself came to be dismissed for want of prosecution by the Court below vide judgment dated 26.07.2019.

In those circumstances, nothing survives for adjudication in this Civil Revision Petition.

Accordingly, this Civil Revision Petition is closed. However, it is made clear that if any of the parties desire to be heard, liberty is given to them to file an Application to revive the Revision and on filing such Application, the matter would be heard on merits.

Miscellaneous applications, if any pending, shall stand closed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 7th April, 2021.

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