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Tuppada Anand Another vs Mekala Venugopal
2021 Latest Caselaw 293 Tel

Citation : 2021 Latest Caselaw 293 Tel
Judgement Date : 4 February, 2021

Telangana High Court

Tuppada Anand Another vs Mekala Venugopal on 4 February, 2021

Bench: Challa Kodanda Ram

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

          CIVIL REVISION PETITION No. 497 of 2016

ORDER:

This Civil Revision Petition is filed by the

petitioners/defendants questioning the action of the Court below

with respect to collection of stamp duty and penalty on the

agreement of sale dated 20.10.2012 and marking it as Ex.A.1 in

O.S.No.63 of 2013.

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

Senior Civil Judge's Court, Wanaparthy, the said suit itself came

to be dismissed as not pressed, by the Court below vide judgment

dated 22.01.2018.

In those circumstances, nothing survives for adjudication in

this Civil Revision Petition.

Accordingly, this Civil Revision Petition is closed.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 4th FEBRUARY, 2021.

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