Mosanapally N Goud, Hyd vs Akhil Pavithram, Hyd Another
2021 Latest Caselaw 965 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

        CIVIL REVISION PETITION No. 5026 of 2017

ORDER:

This Civil Revision Petition is filed by the

petitioner/defendant against order dated 10.08.2017 passed by the

learned XXVII Additional Chief Judge, City Civil Court,

Secunderabad, in O.S.No.154 of 2010.

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

Courts, Secunderabad, the said suit itself came to be decreed by

the Court below vide judgment dated 16.07.2018.

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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