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Bandaru Ramchander 18 Others vs Bandaru Narsing Rao, Ranga Reddy ...
2021 Latest Caselaw 157 Tel

Citation : 2021 Latest Caselaw 157 Tel
Judgement Date : 25 January, 2021

Telangana High Court
Bandaru Ramchander 18 Others vs Bandaru Narsing Rao, Ranga Reddy ... on 25 January, 2021
Bench: Challa Kodanda Ram
  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

        CIVIL REVISION PETITION No. 3586 of 2015

ORDER:

This Civil Revision Petition is filed questioning docket

order dated 27.07.2015 passed by the learned Additional Junior

Civil Judge, Kukatpally at Miyapur, allowing I.A.No.121 of 2015

in O.S.No.237 of 2009 filed by petitioners/plaintiffs for filing

rejoinder.

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

the Junior Civil Judge, Kukatpally, the said suit itself came to be

dismissed for default, by the Court below vide judgment dated

31.10.2018.

In those circumstances, nothing survives for adjudication in

this Civil Revision Petition.

Accordingly, this Civil Revision Petition is closed, granting

liberty to the petitioners/defendants to revive the Civil Revision

Petition in the event of legal necessity. There upon, the same

would be considered on merits.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 25th JANUARY, 2021.

kvni

 
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