K Ramesh vs K.P.Siva Kumar
2024 Latest Caselaw 9876 AP

Andhra Pradesh High Court - Amravati

K Ramesh vs K.P.Siva Kumar on 4 November, 2024

APHC010319232019
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                    [3505]
                            (Special Original Jurisdiction)

                   MONDAY, THE FOURTH DAY OF NOVEMBER
                     TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

              THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR

                    CIVIL REVISION PETITION No.2926/2019

Between

K Ramesh                                                    ...PETITIONER

                                   AND

K P Siva Kumar                                             ...RESPONDENT

Counsel for the Petitioner:

1. SURESH KUMAR REDDY KALAVA

Counsel for the Respondent:

1. S V MUNI REDDY The Court made the following:

It is represented by counsel on both sides that the main suit in

O.S.No.70 of 2016 was decreed with costs by judgment dt.05.01.2023 by the

VIII Additional District Judge, Chittoor, Chittoor District.

In view of the same, nothing survives to be adjudicated in the instant revision and accordingly the Civil Revision Petition is dismissed as infructuous.

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

_____________________ JUSTICE T.C.D. SEKHAR 39S

THE HONOURABLE SRI JUSTICE T.C.D. SEKHAR

Date 04.11.2024

DSB