Peyyala Ramamurhty vs Chereddy Venkateswarlu Reddy
2024 Latest Caselaw 8602 AP

Andhra Pradesh High Court - Amravati

Peyyala Ramamurhty vs Chereddy Venkateswarlu Reddy on 18 September, 2024

 APHC010609482013
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                           [3331]
                            (Special Original Jurisdiction)

           WEDNESDAY ,THE EIGHTEENTH DAY OF SEPTEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

          THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI

                    CIVIL REVISION PETITION NO: 3542/2013

Between:

Peyyala Ramamurhty                                               ...PETITIONER

                                     AND

Chereddy Venkateswarlu Reddy                                  ...RESPONDENT

Counsel for the Petitioner:

1. M V NARASIMHAM

Counsel for the Respondent:

1. M R S SRINIVAS

The Court made the following ORDER :

Aggrieved by the order, dated 08.04.2013 passed in E.A.No.116 of 2012 in E.P.No.113 of 2010 in O.S.No.219 of 2006 on the file of learned Principal Junior Civil Judge, Kavali, judgment debtor filed the above revision.

As per the E.P. register extract furnished by the office of Court below, pending the revision, decree holder filed Full Satisfaction Memo and recording the same, the E.P. was terminated on 23.02.2018.

In view of the subsequent developments, nothing remains for adjudication, in this case.

Hence, this Civil Revision Petition is dismissed as infructuous. No costs.

As a sequel, all the pending miscellaneous applications shall stand closed.

___________________________ JUSTICE SUBBA REDDY SATTI Date : 18.09.2024 ikn

THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI

CIVIL REVISION PETITION NO: 3542/2013

Date : 18.09.2024 ikn