Alivelu Krishna Kumari vs Chintala Jagan Mohan Reddy

Citation : 2021 Latest Caselaw 1195 Tel
Judgement Date : 15 April, 2021

Telangana High Court
Alivelu Krishna Kumari vs Chintala Jagan Mohan Reddy on 15 April, 2021
Bench: Challa Kodanda Ram
  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 3750 of 2017

ORDER:

This Civil Revision Petition is filed against order dated 27.01.2017 passed by the learned Senior Civil Judge, Sathupally, dismissing I.A.No.727 of 2016 in O.S.No.215 of 2013.

It is to be noted that as per the status report of Senior Civil Courts, Sattupalli, the said suit itself came to be dismissed by the Court below vide judgment dated 24.01.2018.

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 15th APRIL, 2021.

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