Mandalapu Nageswara Rao And ... vs Vangaveeti Suraiah And Another
2023 Latest Caselaw 645 Tel

        HON'BLE SRI JUSTICE A.SANTHOSH REDDY

     CIVIL REVISION PETITION Nos.4683, 4700 and 4711 of
                         2017

COMMON ORDER:


           CRP.No.4683 of 2017 is filed to set aside the order dated

16.08.2017

in I.A.No.959 of 2015 in O.S.No.314 of 2007 on the

file of the Principal Junior Civil Judge's Court, Kodad.

CRP.No.4700 of 2017 is filed to set aside the order dated

16.08.2017 in I.A.No.957 of 2015 in O.S.No.314 of 2007 on the

file of the Principal Junior Civil Judge's Court, Kodad.

CRP.No.4711 of 2017 is filed to set aside the order dated

16.08.2017 in I.A.No.958 of 2015 in O.S.No.314 of 2007 on the

file of the Principal Junior Civil Judge's Court, Kodad.

2. When the matter is posted today for hearing, the learned

counsel for the petitioners submits that the revisions may be

dismissed as infructuous, as the trial Court has reserved the

judgment in the main suit itself.

3. Recording the said submission, the civil revision petitions

are dismissed as infructuous. There shall be no order as to costs.

Miscellaneous applications, if any, pending in these revision

petitions, shall stand closed.

______________________________ JUSTICE A.SANTHOSH REDDY 08.02.2023 Nvl