B.B Visweswara Rao vs Boppana Sri Lakshmi
2024 Latest Caselaw 6964 AP

Andhra Pradesh High Court - Amravati

B.B Visweswara Rao vs Boppana Sri Lakshmi on 9 August, 2024

 APHC010199412017
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                        [3460]
                            (Special Original Jurisdiction)

                     FRIDAY, THE NINTH DAY OF AUGUST
                     TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

             THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

                    CIVIL REVISION PETITION NO: 3383/2017

Between:

B.b Visweswara Rao                                            ...PETITIONER

                                     AND

Boppana Sri Lakshmi                                         ...RESPONDENT

Counsel for the Petitioner:

     1. VAJJHALA SATYANARAYANA PRASAD

Counsel for the Respondent:

     1. K SARVA BHOUMA RAO

The Court made the following:

ORDER:

1. The present Civil Revision Petition is arising out of the order dated 19.06.2017 passed in E.P.No.12 of 2009 in O.S.No.713 of 2004 by the Senior Civil Judge, Avanigadda, Krishna District.

2. The petitioner is the judgment debtor.

3. As per the e-Courts (CIS) status, the E.P was dismissed on 19.02.2018 as the decree holder has no objection for dismissal of the E.P. In view of the same, no cause of action survives in this Revision.

4. The Civil Revision Petition is therefore dismissed as infructuous.

There shall be no order as to costs. As a sequel, pending applications, if any, shall stand closed.

_______________________ NYAPATHY VIJAY, J

Date: 09.08.2024

IS THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

CIVIL REVISION PETITION NO: 3383/2017

Date: 09.08.2024

IS