O.Suresh Babu vs P Subramanyam And Others
2024 Latest Caselaw 8207 AP

Andhra Pradesh High Court - Amravati

O.Suresh Babu vs P Subramanyam And Others on 10 September, 2024

 APHC010803772014
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                   [3460]
                              (Special Original Jurisdiction)

                    TUESDAY ,THE TENTH DAY OF SEPTEMBER
                       TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

              THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

                     CIVIL REVISION PETITION NO: 3636/2014

Between:

O.suresh Babu                                                ...PETITIONER

                                     AND

P Subramanyam and Others                               ...RESPONDENT(S)

Counsel for the Petitioner:

1. SRINIVAS AMBATI

Counsel for the Respondent(S):

1. O UDAYA KUMAR

The Court made the following Order:

The present Civil Revision Petition is filed challenging the Order

dated 04.09.2014 in E.A.No.185 of 2014 in E.A.No.37 of 2014 in

E.P.No.35 of 2010 in O.S.No.200 of 2009 passed by the I Additional

Junior Civil Judge, Tirupati.

2. The Petitioner is the Judgment Debtor. E.A.No.185 of 2014 was

filed by the Petitioner under Section 47 of the Code of Civil Procedure to

set aside the Sale dated 19.01.2012 in E.P.No. 35 of 2010 in O.S.No.200

of 2009. On 18.11.2022, it was represented by the learned counsel for the

Respondents that sale was confirmed and possession was delivered on

07.11.2014 in favour of the respondents. There was no representation for

the Revision Petitioner on that date.

3. Subsequently, on 22.11.2022, 29.11.2022, 02.08.2024 and

03.09.2024, there was no representation for the Revision Petitioner.

Today, when the matter is taken up for hearing, there is no representation

for the Petitioner. It appears that the petitioner has no interest to

prosecute the present Petition.

4. Accordingly, the present Civil Revision Petition is dismissed for non

prosecution.

As a sequel, miscellaneous applications pending, if any, shall stand closed.

___________________ NYAPATHY VIJAY, J Date: 10-09-2024

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THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

Dt.10-09-2024

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