R Bhagya Laxmi, Khammam Dist vs Pasangulapati Gannaiah, Khammam ...
2021 Latest Caselaw 395 Tel

Citation : 2021 Latest Caselaw 395 Tel
Judgement Date : 10 February, 2021

Telangana High Court

R Bhagya Laxmi, Khammam Dist vs Pasangulapati Gannaiah, Khammam ... on 10 February, 2021

Bench: Challa Kodanda Ram

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 2853 of 2015

ORDER:

This Civil Revision Petition is filed by the

petitioner/defendant questioning the order dated 13.04.2015

passed by the learned Senior Civil Judge, Khammam, dismissing

I.A.No.1863 of 2013 in O.S.No.396 of 2010 filed for

appointment of Advocate Commissioner.

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

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

to be dismissed for default, by the Court below vide judgment

dated 06.09.2016.

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 10th FEBRUARY, 2021.

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R Bhagya Laxmi, Khammam Dist vs Pasangulapati Gannaiah, Khammam ...
2021 Latest Caselaw 395 Tel

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