Bhavanam Sowrilu Reddy vs Bhavanam Hanumantha Reddy
2024 Latest Caselaw 3057 AP

Andhra Pradesh High Court - Amravati

Bhavanam Sowrilu Reddy vs Bhavanam Hanumantha Reddy on 1 April, 2024

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APHC010023172024

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3462]
                          (Special Original Jurisdiction)

               MONDAY ,THE FIRST DAY OF APRIL
              TWO THOUSAND AND TWENTY FOUR
                            PRESENT
        THE HONOURABLE SRI JUSTICE G.NARENDAR
             CIVIL REVISION PETITION NO: 149/2024
Between:
Bhavanam Sowrilu Reddy and Others             ...PETITIONER(S)
                               AND
Bhavanam Hanumantha Reddy and Others       ...RESPONDENT(S)
Counsel for the Petitioner(S):
  1. P SRIDHAR REDDY
Counsel for the Respondent(S):
  1. MARELLA RADHA
  2. MARELLA RADHA
The Court made the following:

ORDER:

When the case is called, there is no representation on

behalf of the Petitioners.

2. Smt.Marella Radha, learned Counsel for the Respondents,

would submit that the Civil Revision Petition is rendered

infructuous in view of the fact that the judgment has already

been pronounced by the trial Court in the main Suit.

3. The said submission of the Learned Counsel for the

Respondents is placed on record.

4. Accordingly, the Civil Revision Petition is dismissed as

having been rendered infructuous. No costs.

Consequently, miscellaneous petitions, pending if any,

shall stand closed.

________________________ JUSTICE G.NARENDAR Date:01.04.2024.

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