Chintakunta Veeranna vs Telugu Venkanna
2021 Latest Caselaw 1284 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 214 of 2018

ORDER:

This Civil Revision Petition is filed questioning the order

dated 12.12.2017 dismissing I.A.No.386 of 2017 in O.S.No.162

of 2010 on the file of Principal Junior Civil Judge, Gadwal.

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

Judge, Gadwal, the said suit itself came to be dismissed by the

Court below vide judgment dated 11.02.2020.

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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