Mr Tejaswi Jewellers Pvt. Limited vs Mr.Sadiq Ali Chandrani,
2021 Latest Caselaw 991 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

         CIVIL REVISION PETITION No. 684 of 2017

ORDER:

This Civil Revision Petition is filed questioning the order

dated 16.11.2016 partly allowing I.A.No.154 of 2016 in

O.S.No.59 of 2016 on the file of IX Additional Chief Judge, City

Civil Courts, Hyderabad.

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

Judge, City Civil Courts, Hyderabad, the said suit itself came to

be decreed by the Court below vide judgment dated 30.04.2018.

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 25th MARCH, 2021.

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