HON'BLE SRI JUSTICE A.SANTHOSH REDDY
CIVIL REVISION PETITION Nos.4683, 4700 and 4711 of
2017
COMMON ORDER:
CRP.No.4683 of 2017 is filed to set aside the order dated
16.08.2017
in I.A.No.959 of 2015 in O.S.No.314 of 2007 on the file of the Principal Junior Civil Judge's Court, Kodad.
CRP.No.4700 of 2017 is filed to set aside the order dated 16.08.2017 in I.A.No.957 of 2015 in O.S.No.314 of 2007 on the file of the Principal Junior Civil Judge's Court, Kodad.
CRP.No.4711 of 2017 is filed to set aside the order dated 16.08.2017 in I.A.No.958 of 2015 in O.S.No.314 of 2007 on the file of the Principal Junior Civil Judge's Court, Kodad.
2. When the matter is posted today for hearing, the learned counsel for the petitioners submits that the revisions may be dismissed as infructuous, as the trial Court has reserved the judgment in the main suit itself.
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3. Recording the said submission, the civil revision petitions are dismissed as infructuous. There shall be no order as to costs. Miscellaneous applications, if any, pending in these revision petitions, shall stand closed.
______________________________ JUSTICE A.SANTHOSH REDDY 08.02.2023 Nvl 3