Mutyala Bagya Lakshmi Kurnari, vs Repaka Siva Kumar
2021 Latest Caselaw 1119 Tel

   THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 6725 of 2017

ORDER:

This Civil Revision Petition is filed questioning the order

dated 26.10.2017 dismissing I.A.No.349 of 2017 in O.S.No.364

of 2010 on the file of Principal Junior Civil Judge, Kothagudem.

It is to be noted that as per the status report of Junior Civil

Judge, Kothagudem, the said suit itself came to be dismissed by

the Court below vide judgment dated 28.12.2017.

In those circumstances, nothing survives for adjudication in

this Civil Revision Petition.

Accordingly, this Civil Revision Petition is closed.

However, it is made clear that if any of the parties desire to be

heard, liberty is given to them to file an Application to revive the

Revision and on filing such Application, the matter would be

heard on merits.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 7th April, 2021.

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