Shyam Sunder Baheti vs Gadapaka Jeeva Ratna Kumar
2025 Latest Caselaw 1407 Tel

Telangana High Court

Shyam Sunder Baheti vs Gadapaka Jeeva Ratna Kumar on 27 January, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

 THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                       AND
   THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

     CIVIL REVISION PETITION Nos.925 AND 935 OF 2019
                         AND
       CIVIL MISCELLANEOUS APPEAL No.433 OF 2019

COMMON JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matters are taken up for hearing, learned counsel

for the petitioners/appellants has informed the Court that the

subject matter of the present Civil Revision Petitions and the Civil

Miscellaneous Appeal has become infructuous.

2. Recording the said submission, the Civil Revision Petitions

and the Civil Miscellaneous Appeal are dismissed as infructuous.

There shall be no order as to costs.

Miscellaneous Applications, if any, pending shall stand

closed.

________________________________ ABHINAND KUMAR SHAVILI, J

__________________________ TIRUMALA DEVI EADA, J Date: 27.01.2025.

MD