Erpula Rutu Sara Foulkes vs Gundapaneni Kamala Narayana Rao
2021 Latest Caselaw 1129 Tel

      THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

CIVIL REVISION PETITION Nos. 7168 of 2017 and 779 OF 2018

COMMON ORDER:

These Civil Revision Petitions are filed questioning the

common order dated 14.09.2017 passed by the learned II Additional

District Judge, Nalgonda at Suryapet in I.A.Nos.210 and 211 of 2017

in O.S.No.14 of 2011.

It is to be noted that as per the status report of II Additional

District Judge, Suryapet, the said suit itself came to be decreed by

the Court below vide judgment dated 04.12.2018.

In those circumstances, nothing survives for adjudication in

these Civil Revision Petitions.

Accordingly, these Civil Revision Petitions are 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

Revisions 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

Dt:07.04.2021

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