Heard Learned Counsel For The vs Unknown
2023 Latest Caselaw 3260 AP

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

        CIVIL REVISION PETITION No. 1078 OF 2018

ORDER:

Heard learned counsel for the petitioners.

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

Constitution of India challenging the order dated 19.01.2018 of

learned Senior Civil Judge, Nandikotkur, Kurnool District in

I.A.No.36 of 2017 in O.S.No.28 of 2016, where under Order 8

Rule 9 of the C.P.C was dismissed.

3. Learned counsel for the revision petitioners submits that

the very O.S.No.28 of 2016 on the file of learned

Senior Civil Judge, Nandikotkur was tried and disposed of vide

judgment dated 18.01.2022. 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. 1078 OF 2018

Date : 27.06.2023

SR