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Mohammed Shareefuddin vs Mohammed Ziauddin
2021 Latest Caselaw 1358 Tel

Citation : 2021 Latest Caselaw 1358 Tel
Judgement Date : 26 April, 2021

Telangana High Court
Mohammed Shareefuddin vs Mohammed Ziauddin on 26 April, 2021
Bench: Challa Kodanda Ram
  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

           CIVIL REVISION PETITION No. 866 of 2018

ORDER:

This Civil Revision Petition is filed questioning the order

dated 19.01.2018 dismissing I.A.No.1183 of 2017 in

O.S.No.1094 of 2012 on the file of I Senior Civil Judge, City

Civil Courts, Hyderabad.

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

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

be decreed by the Court below, vide judgment dated 23.04.2018.

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:26.04.2021.

kdl

 
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