Telangana High Court
D.Nagaraj vs Mahaveer Chand Jain on 6 January, 2023
Bench: G.Anupama Chakravarthy
THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY
CRIMINAL REVISION CASE No.149 of 2020
JUDGMENT:
It is reported by the learned counsel for the petitioner, that the petitioner expired long back. Therefore, this revision petition stands abated.
In view of the above, the criminal revision case is dismissed as abated.
Pending miscellaneous applications, if any, shall stand closed.
__________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 06.01.2023 Smk/Lk