Ramkly Integrated Township Ltd vs Bharamouli Vasantha
2021 Latest Caselaw 147 Tel

       THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

            CIVIL REVISIONI PETITION No. 6999 of 2018

O R D E R:

This Revision is filed aggrieved by the docket endorsement

dated 23.11.2018 of the learned I Additional District Judge, Ranga

Reddy District at L.B. Nagar returning the petition of the petitioner

- defendant No.9 to reopen the suit which was reserved for

judgment on 02.11.2018, for advancing oral arguments.

The petitioner apprehends that the Presiding Officer may

take a persistent view.

Learned counsel for the petitioner submits that the then

Presiding Officer was transferred, hence, they will not press this

Revision.

Recording the said submission, the Revision is dismissed,

however, directing that, as the suit is of 2007, the same may be

disposed of as expeditiously as possible. No costs.

Miscellaneous Petitions, if any stand closed.

----------------------------------- CHALLA KODANDA RAM, J

22nd January 2021

ksld