Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Pathan Khaleel Khan vs Syed Hussain
2022 Latest Caselaw 5107 AP

Citation : 2022 Latest Caselaw 5107 AP
Judgement Date : 10 August, 2022

Andhra Pradesh High Court - Amravati
Pathan Khaleel Khan vs Syed Hussain on 10 August, 2022
Bench: B Syamsunder
                                   1



 THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

         CIVIL REVISION PETITION No.38 of 2015

O R D E R:

There is no representation for the revision petitioner.

The learned counsel Mr.K.Kanaka Raju, representing the

learned advocate Sri K.Subrahmanyam, learned counsel for

the respondent again represented that the original suit

O.S.No.30 of 2012 on the file of the Court of Principal

Junior Civil Judge - cum - Judicial Magistrate of First Class,

Narsipatnam, is dismissed on 18.02.2019.

2. On verification of District Court official website of

Visakhapatnam District in respect of case status in

O.S.No.30 of 2012 on the file of the Court of Principal

Junior Civil Judge - cum - Judicial Magistrate of First Class,

Narsipatnam, which shows that the main suit itself has been

dismissed on 18.02.2019 and copy of judgment of trial

Court is also uploaded in the website. On perusal of

records, which shows that the present revision petition has

been filed by the petitioner/plaintiff seeking relief to direct

the trial Court to take up I.A.No.35 of 2013 in I.A.No.242 of

2012 in O.S.No.30 of 2012 which petition is filed before the

trial Court under Section 151 CPC to send the

respondent/defendant to civil prison for violating the orders

in I.A.No.242 of 2012 dated 27.12.2012, which petition is

filed seeking ad-interim injunction. As main suit itself is

dismissed by the trial Court, as rightly represented by the

learned advocate for respondent, no lis survives to proceed

with present Civil Revision Petition to direct the trial Court

to take up interim application as the main suit itself is

dismissed.

3. Hence, the present Civil Revision Petition is filed

seeking relief to direct the trial Court to take up I.A.No.35

of 2013 become infructuous. Hence, the Civil Revision

Petition filed by the petitioner is dismissed as infructuous.

No order as to costs. Miscellaneous petitions pending, if

any, in this case shall stand closed.

___________________________________ JUSTICE BANDARU SYAMSUNDER Date :10.08.2022 Rns

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

C.R.P.No.38 of 2015

Date : 10.08.2022

Rns

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter