Arshiya Begum vs The Greater Hyderabad Municipal. ...
2021 Latest Caselaw 1009 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

          CIVIL REVISION PETITION No. 4369 of 2017

ORDER:

This Civil Revision Petition is filed questioning the docket

order dated 24.08.2017 passed by VI Junior Civil Judge, City

Civil Courts, Hyderabad in I.A.No.434 of 2017 in O.S.No.959 of

2017.

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

Civil Judge, City Civil Courts, Hyderabad, the said suit itself

came to be dismissed for default by the Court below vide

judgment dated 25.01.2019.

In those circumstances, nothing survives for adjudication in

this Civil Revision Petition.

Accordingly, this Civil Revision Petition 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

Revision 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 30th MARCH, 2021.

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