Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

N Lakshminarayana, Secunderabad vs M/S Manasaveena Chit Funds Pvt ...
2022 Latest Caselaw 930 Tel

Citation : 2022 Latest Caselaw 930 Tel
Judgement Date : 25 February, 2022

Telangana High Court

N Lakshminarayana, Secunderabad vs M/S Manasaveena Chit Funds Pvt ... on 25 February, 2022

Bench: A.Venkateshwara Reddy

 HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

        CIVIL REVISION PETITION No.1111 OF 2017

ORDER:

Petitioner called absent. No representation.

The petitioner/Judgment Debtor No.1 has assailed the

order in EA.No.6/2017 in EP.No.138/2015 in

OS.No.6739/2003 on the file of the learned Additional Junior

Civil Judge at Malkajgiri, Ranga Reddy District.

As per the Case Status Information, the EP was

terminated on 06.02.2019, whereas the impugned orders

dt.01.02.2017, are under challenge.

Since the EP is terminated, no cause survives and

accordingly, the Civil Revision Petition is dismissed as

infructuous. No order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

________________________________ A.VENKATESHWARA REDDY, J 25.02.2022 tk

HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

CIVIL REVISION PETITION No.1111 OF 2017

25.02.2022

tk

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs