Swastik Commodities Pvt Ltd vs M/S. Prashanth Traders And 5 ...
2021 Latest Caselaw 1019 Tel

      THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

CIVIL REVISION PETITION Nos. 5286 and 5890 OF 2017

COMMON ORDER:

These Civil Revision Petition are filed questioning the orders

dated 01.09.2017 and 15.10.2015 allowing I.A.Nos.638 of 2017 and

1467 of 2015, respectively, in O.S.No.30 of 2015 on the file

of VIII Additional District Judge, Nizamabad.

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

Judge, Nizamabad, the said suit itself came to be decreed by the

Court below vide judgment dated 06.09.2019.

In those circumstances, nothing survives for adjudication in

these Civil Revision Petitions.

Accordingly, these Civil Revision Petitions are 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

Revisions 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

Dt:30.03.2021

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