K.Jeson vs Gurrala Venkatesh
2022 Latest Caselaw 4043 AP

      THE HON'BLE SRI JUSTICE BATTU DEVANAND


          CIVIL REVISION PETITION No.3840 of 2014

O R D E R:

1. This Civil Revision Petition is filed against the

docket order dated 11.09.2014 passed in E.P.No.108 of

2012 in O.S.No.53 of 2010 on the file of the Court of

Junior Civil Judge, Gooty.

2. The petitioner is the judgment debtor/defendant

and the respondent is the decree holder/plaintiff. The

Execution Court issued arrest warrant against the

petitioner by order dated 11.09.2014. Aggrieved by the

same, he filed present Civil Revision Petition.

3. This Court, by order dated 31.10.2014, in

C.R.P.M.P.No.5237 of 2014, ordered stay of arrest of the

petitioner on condition of depositing Rs.10,000/-(Rupees

ten thousand only) to the credit of the E.P. account within

a period of one(1) week.

4. This is the old matter. This Court called for the

report from the Principal District Judge, Ananthapuram

with regard to the status of the proceedings. The Principal

District Judge, Ananthapuram placed report of the Junior

Civil Judge, Gooty dated 08.07.2022 before this Court.

5. On perusal of the said report, it appears that full

satisfaction of decree was recorded on 29.08.2019 and the

E.P. was terminated.

6. Placing the report of the learned District Judge,

Ananthapuram on record, in view of the above factual

position, the Civil Revision Petition has become

infructuous and accordingly it is dismissed as infructuous.

7. There shall be no order as to costs.

As a sequel, miscellaneous petitions pending, if any,

shall stand closed.

______________________________ JUSTICE BATTU DEVANAND

Date: 15.07.2022 Klpd

THE HON'BLE SRI JUSTICE BATTU DEVANAND

CIVIL REVISION PETITION No.3840 of 2014

Dt.15-07-2022

klpd