Yarlagadda Satya Vara Prasad vs V. Venkateswar Rao 3 Others
2021 Latest Caselaw 2138 Tel

   THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                     C.M.A. No. 171 of 2015

JUDGMENT:

This Appeal is filed questioning the order dated 05.08.2014

passed by the learned Special Sessions Judge for SC/ST (POA)

Act 1989-cum-VII Additional District & Sessions Judge, Ranga

Reddy District, L.B.Nagar in I.A.No.718 of 2013 in O.S.No.443

of 2013.

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

Courts, Ranga Reddy, the said suit itself came to be dismissed for

default by the Court below vide judgment dated 23.06.2017.

In those circumstances, nothing survives for adjudication in

this Appeal.

Accordingly, this Appeal is closed. However, it is made

clear that if any of the parties desire to be heard, liberty is given

to them to file an Application to revive the Appeal and on filing

such Application, the matter would be heard on merits.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 19th July, 2021.

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