Aliya Salma vs Mohd Jahangir
2021 Latest Caselaw 960 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

        CIVIL REVISION PETITION No. 4918 of 2017

ORDER:

This Civil Revision Petition is filed by the

petitioner/plaintiff against order dated 29.08.2017 passed by the

learned XX Junior Civil Judge, City Civil Court, Hyderabad,

allowing I.A.No.658 of 2017 in I.A.No.372 of 2016 in

O.S.No.2419 of 2016, filed by defendant No.1 for grant of police

protection.

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

Civil Courts, Hyderabad, the said suit itself came to be disposed

of by the Court below vide judgment dated 27.06.2018.

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 24th MARCH, 2021.

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