Anand Rathi, vs Om Prakash Attal

Citation : 2021 Latest Caselaw 986 Tel
Judgement Date : 25 March, 2021

Telangana High Court
Anand Rathi, vs Om Prakash Attal on 25 March, 2021
Bench: Challa Kodanda Ram
  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 828 of 2017

ORDER:

This Civil Revision Petition is filed questioning the order dated 18.10.2016 dismissing I.A.No.560 of 2016 in I.A.No.706 of 2014 in O.S.No.548 of 2009 on the file of XXIV Additional Chief Judge, City Civil Courts, Hyderabad.

It is to be noted that as per the status report of the Chief Judge, City Civil Courts, Hyderabad, the said suit itself came to be closed by the Court below vide judgment dated 19.09.2017.

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 25th MARCH, 2021.

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