Ishvi Suneetha vs Smt.Mogalaipalli Vijayasree
2022 Latest Caselaw 1960 AP

          THE HON'BLE SRI JUSTICE NINALA JAYASURYA

             CIVIL REVISION PETITION No.322 of 2022

ORDER:

It is stated by the learned counsel for the petitioner that

subsequent to filing of the present Civil Revision Petition, the main suit

O.S.No.107 of 2017 on the file of the I Additional District Judge,

Anantapur, Anantapur District, is disposed of by the Decree and Judgment

dated 09.03.2022.

In view of the same, nothing survives for adjudication in

this matter. Accordingly, the Civil Revision Petition is dismissed, as

infructuous. There shall be no order as to costs.

As a sequel, miscellaneous applications, if any, pending shall

stand closed.

__________________ NINALA JAYASURYA, J Date: 21.04.2022 IS

NJS, J Crp_322_ 2022

THE HON'BLE SRI JUSTICE NINALA JAYASURYA

Civil Revision Petition No.322 of 2022 Date: 21.04.2022

IS