Sri Nagarmal Gupta vs Kores India Limited

Citation : 2021 Latest Caselaw 1354 Tel
Judgement Date : 26 April, 2021

Telangana High Court
Sri Nagarmal Gupta vs Kores India Limited on 26 April, 2021
Bench: Challa Kodanda Ram
      THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

CIVIL REVISION PETITION Nos. 822 and 823 OF 2018 COMMON ORDER:

These Civil Revision Petitions are filed questioning the common order dated 14.11.2017 passed by the learned X Additional Chief Judge, City Civil Courts, Hyderabad in I.A.Nos.1034 and 1035 of 2017 in O.S.No.128 of 2009.

It is to be noted that as per the status report of Chief Judge, City Civil Courts, Hyderabad, the said suit itself came to be dismissed by the Court below vide judgment dated 19.01.2018.

In those circumstances, nothing survives for adjudication in these Civil Revision Petitions.

Accordingly, these Civil Revision Petitions are 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 Revisions 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 Dt:26.04.2021 kdl