Smt. Sarfraz Begum vs Smt. Zeenath Sajida,
2022 Latest Caselaw 4182 Tel

              THE HON'BLE SRI JUSTICE M. LAXMAN

                CIVIL REVISION PETITION No.4209 OF 2009

ORDER:

1. The present Civil Revision Petition has been directed against

judgment dated 27.07.2009 passed in R.A.No.104 of 2007 by the Chief

Judge, City Small Causes Court, Hyderabad, wherein and whereby the

order dt.07.03.2007 passed in R.C.No.344 of 2004 by the IV Additional

Rent Controller-cum-XVI Junior Civil Judge, Hyderabad, was

confirmed..

2. The present appeal is at the instance of petitioner. Proceeding sheet

dt.20.10.2021 shows the death of revision petitioner and till date no steps

have been taken. Subsequent adjournments also reveal that there was no

representation from the learned Counsel for revision petitioner. In the

said circumstances, the civil revision is petition is liable to be dismissed

as abated.

3. Accordingly, this civil revision petition is dismissed as abated. No

order as to costs.

4. As a sequel, pending miscellaneous applications, if any, shall stand closed.

_______________ M. LAXMAN, J DATE:17.08.2022 BDR