Surender Singh vs Rekala Nagabhushanam
2025 Latest Caselaw 3923 Tel

Telangana High Court

Surender Singh vs Rekala Nagabhushanam on 13 June, 2025

     THE HON'BLE SRI JUSTICE J. SREENIVAS RAO

         CIVIL REVISION PETITION No.1783 of 2025

ORDER:

When the matter is taken up for hearing, Mr.S.R.Mahaveer,

learned counsel representing Mr.Keshav Bhoopal, learned counsel

for the petitioner fairly submitted that the revision petitioner/decree

holder filed review petition before the Court below, seeking review

of the order passed in E.A.No.15 of 2024, dated 04.02.2025, and

seeks permission of this Court to withdraw the present petition,

with a liberty to pursue the review petition before the Court below

by raising all the grounds raised in the present petition as well as

by relying upon the judgments, which are available under law.

2. Permission is accorded.

3. Accordingly, the Civil Revision Petition is dismissed as

withdrawn, granting liberty to the petitioner to pursue the review

petition before the Court below by raising all the grounds raised in

the present petition as well as by relying upon the judgments, which

are available under law.

Pending miscellaneous applications, if any, shall stand

closed.

_____________________ J.SREENIVAS RAO, J Date: 13.06.2025 vsl