N Goverdhan Reddy, Ranga Reddy ... vs K Lakshman Rao, Hyderabad 3 Others
2022 Latest Caselaw 69 Tel

   THE HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY


           CIVIL REVISION PETITION NO.6238 OF 2016

ORDER:

Learned counsel for the petitioners called absent. No

representation.

Learned counsel for the respondents/plaintiffs submits that

the original suit was disposed of in the year 2014 itself.

On verification of the records, it is found that the present

civil revision petition is preferred against the order dated

13.12.2016 passed in I.A.No.856 of 2016 in O.S.No.1324 of 2014,

which was filed with a request to suspend the operation of the ex

parte judgment and decree dated 31.12.2014 in O.S.No.1324 of

2014.

As there was no representation on behalf of the petitioners

on 23.12.2021, the Registry was directed to list the matter today

only to give a fair opportunity to the petitioners. In the absence of

representation on behalf of the petitioners, I find no merit to

adjourn the matter.

In the result, the civil revision petition is dismissed for

default for non-prosecution.

As a sequel, pending miscellaneous applications, if any,

shall stand closed. There shall be no order as to costs.

____________________________ A. VENKATESHWARA REDDY, J

05.01.2022 JSU