M/S. Mashal Hospitalities, Hyd 2 ... vs Toufiq Ali Mirza, Hyd Another
2021 Latest Caselaw 617 Tel

Citation : 2021 Latest Caselaw 617 Tel
Judgement Date : 26 February, 2021

Telangana High Court

M/S. Mashal Hospitalities, Hyd 2 ... vs Toufiq Ali Mirza, Hyd Another on 26 February, 2021

Bench: Challa Kodanda Ram

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 1192 of 2017

ORDER:

This Civil Revision Petition is filed by the

petitioners/plaintiffs against order dated 10.02.2017 passed by the

learned VI Junior Civil Judge, City Civil Court, Hyderabad,

allowing I.A.No.92 of 2017 in O.S.No.88 of 2017, filed for

impleadment.

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

Junior Civil Judge's Court, Hyderabad, the said suit itself came to

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

21.01.2020.

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 26th FEBRUARY, 2021.

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M/S. Mashal Hospitalities, Hyd 2 ... vs Toufiq Ali Mirza, Hyd Another
2021 Latest Caselaw 617 Tel

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