Nagarmal Gupta vs M/S.Kores India
2021 Latest Caselaw 1355 Tel

      THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

CIVIL REVISION PETITION Nos. 822 and 823 OF 2018

COMMON ORDER:

These Civil Revision Petitions are filed questioning the

common order dated 14.11.2017 passed by the learned X Additional

Chief Judge, City Civil Courts, Hyderabad in I.A.Nos.1034 and 1035

of 2017 in O.S.No.128 of 2009.

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 by the Court below vide judgment dated 19.01.2018.

In those circumstances, nothing survives for adjudication in

these Civil Revision Petitions.

Accordingly, these Civil Revision Petitions are 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

Revisions 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:26.04.2021

kdl