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Santhosh Sankla vs Shanta Devi Devda And 2 Others
2022 Latest Caselaw 3000 Tel

Citation : 2022 Latest Caselaw 3000 Tel
Judgement Date : 22 June, 2022

Telangana High Court

Santhosh Sankla vs Shanta Devi Devda And 2 Others on 22 June, 2022

Bench: Chillakur Sumalatha

 THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA


      CIVIL REVISION PETITION No.3380 of 2018


ORDER :

Challenge in this Civil Revision Petition is the

judgment and decree rendered by the Court of Additional

Chief Judge, City Small Causes Court, Hyderabad, in

R.A.No.189 of 2016, dated 21.03.2018.

2. Learned counsel for the petitioner submits that the

matter is settled out of the Court and, therefore, the Civil

Revision Petition has become infructuous.

3. Recording the said submission, this Civil Revision

Petition is dismissed. No order as to costs.

4. As a sequel, miscellaneous petitions pending, if any,

shall stand closed.

_________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA

22.06.2022.

Msr
                          2             Dr. CSL, J
                                       C.R.P.No.3380 of 2018

THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA

CIVIL REVISION PETITION No.3380 of 2018

22.06.2022 (Msr)

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