Smt. Dhangari Meera Reddy vs Smt. D. Venkaramma

Citation : 2021 Latest Caselaw 1359 Tel
Judgement Date : 26 April, 2021

Telangana High Court
Smt. Dhangari Meera Reddy vs Smt. D. Venkaramma on 26 April, 2021
Bench: Challa Kodanda Ram
  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 884 of 2018

ORDER:

This Civil Revision Petition is filed questioning the order dated 16.11.2017 dismissing I.A.No.1150 of 2017 in O.S.No.84 of 2006 on the file of Principal District Judge, Medak at Sangareddy.

It is to be noted that as per the status report of District Courts, Sangareddy, the said suit itself came to be dismissed by the Court below, vide judgment dated 31.08.2018.

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 Dt:26.04.2021.

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