Karri Atchi Raju Babji, vs Lakkoju Naa Satya Anjani Kumar ...
2022 Latest Caselaw 2325 AP

            HON'BLE SRI JUSTICE NINALA JAYASURYA

          CIVIL REVISION PETITION No.340 OF 2021
ORDER:

No representation on behalf of the petitioners, though

the matter is listed under the caption "For Orders".

2. The present Revision Petition is preferred against the

order dated 09.2.2021 passed in I.A.No.389 of 2019 in

O.S.No.772 of 2014 on the file of the Court of III Additional

Senior Civil Judge, Kakinada. The petitioners herein are the

defendant Nos.3 to 7 in the said suit filed by the respondent

No.1/plaintiff, seeking to set aside the registered sale

agreement dated 12.3.2008 and for permanent injunction in

their favour.

3. As per the copy of the judgment in O.S.No.772 of 2014

down-loaded from the web-site, the suit itself was dismissed,

by a decree and judgment dated 18.11.2021. Therefore, the

present Revision Petition has become infructuous.

4. Accordingly, the Civil Revision Petition is dismissed as

infructuous. No costs. Miscellaneous petitions, pending if

any, shall stand closed.

________________________ NINALA JAYASURYA, J May 04, 2022.

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