Ramesh Kumar Gupta vs Ramawtar Gupta
2021 Latest Caselaw 1277 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 643 of 2018

ORDER:

This Civil Revision Petition is filed questioning the order

dated 14.12.2017 dismissing I.A.No.283 of 2017 in O.S.No.519

of 2011 on the file of XXVI Additional Chief Judge, City Civil

Courts, Hyderabad.

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

City Civil Courts, Hyderabad, the said suit itself came to be

dismissed for default by the Court below, vide judgment dated

06.04.2018.

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

Dt:20.04.2021.

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