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Kommu Rajesh vs Karpe Ganesh
2021 Latest Caselaw 4074 Tel

Citation : 2021 Latest Caselaw 4074 Tel
Judgement Date : 1 December, 2021

Telangana High Court

Kommu Rajesh vs Karpe Ganesh on 1 December, 2021

Bench: A.Venkateshwara Reddy

      HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY

            CIVIL REVISION PETITION No.580 of 2019

ORDER:

1. Heard the learned counsel for petitioner, who has fairly

conceded that the revision petitioner could not comply the order dated

20.04.2021 of this Court, for depositing the amount of Rs.1,25,000/-

within four weeks from the date of said order. Apart from that, it is

also submitted that the revision petitioner, who is the judgment-

debtor, has paid the entire amount as per the decree.

2. While recording the above submissions, this revision petition is

dismissed as infructuous. There shall be no order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________________________ A. VENKATESHWARA REDDY, J

Date: 01.12.2021

ajr

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