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Gayatri Constructions vs Guna Sundari
2021 Latest Caselaw 1281 Tel

Citation : 2021 Latest Caselaw 1281 Tel
Judgement Date : 20 April, 2021

Telangana High Court
Gayatri Constructions vs Guna Sundari on 20 April, 2021
Bench: Challa Kodanda Ram
  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

        CIVIL REVISION PETITION No. 7553 of 2017

ORDER:

This Civil Revision Petition is filed questioning the order

dated 31.10.2017 dismissing I.A.No.136 of 2017 in O.S.No.104

of 2017 on the file of XXVII Additional Chief Judge, City Civil

Courts, Secunderabad.

It is to be noted that as per the status report of ACJ Courts,

Secunderabad, the said suit itself came to be dismissed for default

by the Court below vide judgment dated 22.01.2019 .

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

Dt:20.04.2021.

kdl

 
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