Sunday, 12, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Chinta Laxmi Kakumanu Laxmi vs Bank Kotesh Another
2021 Latest Caselaw 1011 Tel

Citation : 2021 Latest Caselaw 1011 Tel
Judgement Date : 30 March, 2021

Telangana High Court
Chinta Laxmi Kakumanu Laxmi vs Bank Kotesh Another on 30 March, 2021
Bench: Challa Kodanda Ram
  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

        CIVIL REVISION PETITION No. 4549 of 2017

ORDER:

This Civil Revision Petition is filed questioning the order

dated 18.08.2017 allowing I.A.No.249 of 2017 in O.S.No.190 of

2009 on the file of Principal Junior Civil Judge, Kodad.

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

Judge, Kodad, the said suit itself came to be decreed by the Court

below vide judgment dated 21.06.2019.

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.

kdl

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Media

 
 
Latestlaws Newsletter