Mohammed Dilwar vs Gulam Hussain Gulabi
2022 Latest Caselaw 3240 Tel

THE HONOURABLE SMT. JUSTICE G.ANUPAMA CHAKRAVARTHY

            CIVIL REVISION PETITION NO.4637 of 2013

ORDER

This Civil Revision Petition is arising out of the judgment

dated.20.09.2013 passed in R.A.No.242 of 2010 on the file of Chief

Judge, City Small Causes Court, Hyderabad, wheredunder the appeal

was dismissed confirming the order datd.30.06.2010 passed in

R.C.No.107 of 2006 on the file of II Additional Rent Controller, City

Small Causes Court, Hyderabad. Aggrieved by the same, the

petitioner preferred the revision.

2. The docket order reveals that on 21.03.2014 it was reported to

this Court that the sole petitioner itself died and since the cause

survives, it is necessary to bring the legal representatives on record,

but till today no steps have been taken by the Counsel for the revision

petitioner to bring the Legal Representatives of the petitioner.

3. On the other hand the learned Counsel for the respondent

reported that the premises was handed over to the landlord and

nothing survives in this revision for adjudication.

4. Accordingly, recording the aforesaid submission, the Civil

Revision Petition is dismissed as infrcutuous. No costs.

2 GAC, J C.C.C.A.Nocrp 4637 of 2013

5. Pending miscellaneous applications, if any, shall stand closed.

_________________________________ SMT.G.ANUPAMA CHAKRAVARTHY,J 1st July, 2022 trr