K. Krishna Reddy, vs Mallela Narsimha,

Citation : 2021 Latest Caselaw 1127 Tel
Judgement Date : 7 April, 2021

Telangana High Court
K. Krishna Reddy, vs Mallela Narsimha, on 7 April, 2021
Bench: Challa Kodanda Ram
   THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 7090 of 2017

ORDER:

This Civil Revision Petition is filed questioning the docket order dated 28.11.2017 dismissing I.A.No.896 of 2017 in O.S.No.152 of 2008 on the file of VIII Additional Senior Civil Judge, Ranga Reddy District at L.B.Nagar.

It is to be noted that as per the status report of Senior Civil Judge, Ranga Reddy District, the said suit itself came to be dismissed by the Court below vide judgment dated 01.03.2018.

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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