Syed Mohammed Zaheeruddin vs Mirza Hyder Baig
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Telangana High Court

Syed Mohammed Zaheeruddin vs Mirza Hyder Baig on 12 February, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

       THE HONOURABLE DR.JUSTICE G.RADHA RANI
                               I.A. No. 1 of 2019
                                     In/and
               CIVIL REVISION PETITION No.347 OF 2019

ORDER:

This Civil Revision Petition is filed by the petitioner-plaintiff aggrieved

by the judgment dated 23.08.2006 passed in O.S. No.79 of 2016 (old O.S.

No.56 of 2006) by the Wakf Tribunal, Hyderabad.

2. I.A. No.1 of 2019 is filed by the petitioner to condone the delay of 62

days in filing the revision petition.

3. On 29.01.2025, when there was no representation by the learned

counsel for the petitioner, the matter was directed to be posted to today under

the caption 'for dismissal'. Even today also there is no representation by the

learned counsel for the petitioner. Learned counsel for the respondent No.2

present.

3. Considering that the revision is pertaining to the year 2019 and no

interest is evinced by the petitioner for prosecuting the matter, I.A. No.1 of

2019 is dismissed for non-prosecution and consequently, CRP is dismissed. No

order as to costs. Miscellaneous petitions pending, if any, shall stand closed.

____________________ Dr. G.RADHA RANI, J February 12, 2025 KTL