Vasupalli Ammoramma, ... vs Vasuipalli Paradesamma, ...
2022 Latest Caselaw 6262 AP

Citation : 2022 Latest Caselaw 6262 AP
Judgement Date : 6 September, 2022

Andhra Pradesh High Court - Amravati

Vasupalli Ammoramma, ... vs Vasuipalli Paradesamma, ... on 6 September, 2022

       THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

             CIVIL REVISION PETITION No.476 of 2015


O R D E R:

The learned counsel for revision petitioner represented that

already respondents 1 and 2 brought on record after expiry of

stay granted by this Court and then Respondents 1 and 2 lead

the evidence before Trial Court and now matter is finally heard

and reserved for judgment. As per representation of learned

counsel for revision petitioner, nothing survives to adjudicate in

the present revision petition.

Hence, the present Civil Revision Petition is dismissed as

infructuous. No order as to costs. Consequently miscellaneous

petitions, if any pending in this revision petition, shall stand

closed.

_______________________________ JUSTICE BANDARU SYAMSUNDER

Date:06.08.2022

NPA

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

CIVIL REVISION PETITION No.476 of 2015

Date:06.08.2022

NPA

Vasupalli Ammoramma, ... vs Vasuipalli Paradesamma, ...
2022 Latest Caselaw 6262 AP

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