P.Ramakrishna vs T.Sekhar Reddy
2025 Latest Caselaw 1537 Tel

Telangana High Court

P.Ramakrishna vs T.Sekhar Reddy on 30 January, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

       THE HONOURABLE Dr. JUSTICE G.RADHA RANI

            CIVIL REVISION PETITION No.651 of 2019


ORDER:

This Civil Revision Petition is filed by the petitioner - Judgment Debtor

No.1 to set aside the order dated 15.02.2019 passed in E.P.No.446 of 2017 in

O.S.No.6 of 2009 by the learned Principal District Judge, Mahabubnagar

District.

2. No representation by the learned counsel for the petitioner.

3. Considering that the matter is directed to be posted under the caption "for

dismissal" in the year 2019 itself, as there is no representation by the learned

counsel for the petitioner even by the said date on 05.07.2019, it is considered

fit to dismiss this CRP.

4. In the result, the Civil Revision Petition is dismissed.

No order as to costs.

As a sequel, miscellaneous applications pending in this petition, if any,

shall stand closed.

____________________ Dr. G. RADHARANI, J Date: 30th January, 2025 Nsk.