Procedure vs Unknown
2023 Latest Caselaw 3166 AP

          THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI

            CIVIL REVISION PETITION No.19 OF 2022


ORDER:

Aggrieved by the order dated 21.10.2021 in E.A. No.78 of

2021 in E.P. No.67 of 2016 in O.S. No.543 of 2013 on the file of

the Court of VI Additional Senior Civil Judge, Vijayawada, the

civil revision petition, under Section 115 of the Code of Civil

Procedure, 1908, is came to be filed by the petitioner/judgment

debtor.

02. Learned counsel for the petitioner/ judgment debtor

represented that the revision petition has become infructuous

since the revision petition is filed against the E.A. No.78 of 2021

in E.P. No.67 of 2016 and whereas the matter has been settled

and E.P. No.67 of 2016 was finally disposed by an order dated

06.03.2023 (verified through e-courts website).

03. Sri A.R. Adarsh, learned counsel representing Sri

Padilam Rajasekhar, learned counsel for the respondent/ Decree

Holder is present. He also confirmed the fact that the matter was

settled outside the court.

CRP_19 of 2022 14.06.2023 BSB, J

04. In view of the same, the revision petition is dismissed

as infructuous. No costs.

Pending miscellaneous applications, if any, shall stand

closed.

_______________________ B.S.BHANUMATHI, J Dt.14.06.2023 BV