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Dr. Khaja Abdul Sattar Khan vs Raja Ram Wadhwa
2021 Latest Caselaw 1288 Tel

Citation : 2021 Latest Caselaw 1288 Tel
Judgement Date : 20 April, 2021

Telangana High Court
Dr. Khaja Abdul Sattar Khan vs Raja Ram Wadhwa on 20 April, 2021
Bench: Challa Kodanda Ram
  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 593 of 2018

ORDER:

This Civil Revision Petition is filed questioning the order

dated 13.12.2017 dismissing I.A.No.298 of 2017 in O.S.No.899

of 2014 on the file of IX Junior Civil Judge, City Civil Courts,

Hyderabad.

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

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

be dismissed by the Court below vide judgment dated

13.03.2018.

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

Dt:20.04.2021.

kdl

 
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