M Sreenivas, Hyderabad vs Mathlub Akthar Qureshi, Mumbai
2023 Latest Caselaw 1521 Tel

     THE HONOURABLE SRI JUSTICE A.SANTHOSH REDDY

          CIVIL REVISION PETITION NO.3113 OF 2017

ORDER:

The present civil revision petition is filed aggrieved by the

warrant of attachment before judgment under Order 38 Rule 6 of

Code of Civil Procedure dated 26.08.2016 in I.A.No.462 of 2016 in

O.S.No.340 of 2016 passed by the II Additional District Judge, Ranga

Reddy District at L.B.Nagar.

2. The E-Courts case status shows that O.S.No.340 of 2016 was

dismissed for default on 25.01.2023.

3. Since there is no representation on behalf of the petitioner in

spite of listing the matter today under the caption "for dismissal"

and having regard to fact that the main case itself was disposed

of, the petitioner is not evincing any interest in prosecuting the

matter.

4. Accordingly, the Civil Revision Petition is dismissed for non-

prosecution. No costs.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________ JUSTICE A.SANTHOSH REDDY Date: 04.04.2023 ns