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Gade Veera Reddy, vs B. Kamala,
2021 Latest Caselaw 1131 Tel

Citation : 2021 Latest Caselaw 1131 Tel
Judgement Date : 7 April, 2021

Telangana High Court
Gade Veera Reddy, vs B. Kamala, on 7 April, 2021
Bench: Challa Kodanda Ram
   THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 7172 of 2017

ORDER:

This Civil Revision Petition is filed questioning the order

dated 12.04.2017 partly allowing I.A.No.129 of 2017 in

O.S.No.605 of 2016 on the file of I Additional Junior Civil

Judge, Ranga Reddy District at L.B.Nagar.

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

Judge, Ranga Reddy District, the said suit itself came to be

dismissed by the Court below vide judgment dated 28.01.2019.

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.

kdl

 
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