Sayyad Raja, Hyderabad vs Ghmc, Rep By Its Commr, Hyderabad
2021 Latest Caselaw 966 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

        CIVIL REVISION PETITION No. 5310 of 2017

ORDER:

This Civil Revision Petition is filed by petitioner/plaintiff

against order dated 21.10.2016 passed by the learned VI Junior

Civil Judge, City Civil Court, Hyderabad, dismissing I.A.No.296

of 2016 in O.S.No.374 of 2013, filed by him to permit him to act

and represent on behalf of the plaintiff being his Special Power of

Attorney Holder.

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

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

for default, by the Court below vide judgment dated 09.07.2019.

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 24th MARCH, 2021.

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