Andhra Pradesh Housing Board vs Mrs. Laiq Fatima
2021 Latest Caselaw 1192 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 4083 of 2017

ORDER:

This Civil Revision Petition is filed against order dated

26.04.2017 passed by the learned X Additional Chief Judge, City

Civil Court, Hyderabad, in I.A.No.460 of 2017 in I.A.No.5584 of

2007 in O.S.No.531 of 2007.

It is to be noted that as per the status report of Chief Judges

Courts, Hyderabad, the said suit itself came to be partly decreed

by the Court below vide judgment dated 31.03.2018.

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 15th APRIL, 2021.

kvni