G. Ravinder Kumar vs Laljike Dashrathji
2025 Latest Caselaw 1507 Tel

Telangana High Court

G. Ravinder Kumar vs Laljike Dashrathji on 29 January, 2025

Author: P.Sree Sudha

Bench: P. Sree Sudha

       THE HON'BLE SMT. JUSTICE P. SREE SUDHA

          CIVIL REVISION PETITION No.632 OF 2024

ORDER:

This Civil Revision Petition is filed aggrieved by the

Common Judgment dated 12.12.2023 passed in R.C.A.No.1

of 2023 by the learned Additional Chief Judge, City Small

Causes Court, Hyderabad.

2. Both the learned Counsel present. It is stated that

respondent No.1/landlord has successfully taken over the

possession of Mulgi Bearing H.No.14-2-36/3, situated at

Gosham Mahal, Chandanwadi, Hyderabad on 10.01.2025

from petitioner/tenant. A memo was filed by respondent

No.1 to that effect. Therefore, the subject matter of the Civil

Revision petition becomes infructuous.

3. Memo is recorded. Accordingly, this Civil Revision

Petition is dismissed as infructuous. No order as to costs.

Miscellaneous petitions, if any, pending shall stand

closed.

___________________ P.SREE SUDHA, J

Date: 29.01.2025 CHS