Heard Learned Counsel For The vs Unknown
2023 Latest Caselaw 3258 AP

      THE HON'BLE JUSTICE Dr. V.R.K.KRUPA SAGAR

         CIVIL REVISION PETITION No. 1108 OF 2018

ORDER:

Heard learned counsel for the petitioner.

2. This Civil Revision Petition is filed under Article 227 of

the Constitution of India challenging the order dated

08.01.2018 of learned II Additional Junior Civil Judge,

Tadepalligudem in I.A.No.1372 of 2017 in O.S.No.90 of 2011.

3. Learned counsel for the revision petitioner submits that

the very O.S.No.90 of 2011 on the file of learned

II Additional Junior Civil Judge, Tadepalligudem was tried

and disposed of vide judgment dated 02.09.2022. Therefore,

the present revision has become infructuous.

4. Recording the submission made by learned counsel for

the revision petitioner, this Civil Revision Petition is

dismissed as infructuous. There shall be no order as to

costs.

As a sequel, miscellaneous petitions, if any pending,

shall stand closed.

_________________________________ JUSTICE Dr. V.R.K.KRUPA SAGAR Date : 27.06.2023 SR THE HON'BLE JUSTICE Dr.V.R.K.KRUPA SAGAR

CIVIL REVISION PETITION No. 1108 OF 2018

Date : 27.06.2023

SR