Mohd. Moulana vs Iqbal Ahmed Khan
2025 Latest Caselaw 4354 Tel

Telangana High Court

Mohd. Moulana vs Iqbal Ahmed Khan on 27 June, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

          HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                            C.R.P.No.1048 OF 2025

      ORDER:

Learned counsel appearing for the petitioners seeks

permission of this Court to withdraw the Civil Revision Petition

with liberty to the petitioners to file appeal against the decree and

judgment dated 19.03.2024 passed in O.S.No.101 of 2015 by the

II Additional Chief Judge, City Civil Court, Hyderabad.

Reserving such liberty, the Civil Revision Petition is dismissed

as withdrawn. However, as the petitioners are pursuing their

remedies in a wrong forum, the petitioners are entitled to the benefit

under Section 64 of the Limitation Act. No costs.

Miscellaneous petitions, if any, pending shall stand closed.

_____________________________________ JUSTICE ABHINAND KUMAR SHAVILI

Date: 27.06.2025 rkk