Citation : 2025 Latest Caselaw 3273 Tel
Judgement Date : 20 March, 2025
THE HONOURABLE DR.JUSTICE G.RADHA RANI
CIVIL REVISION PETITION No.1512 of 2019
ORDER:
This Civil Revision Petition is filed by the petitioners, aggrieved by the order
dated 21.02.2019 in CMA No.3 of 2017 confirming the order dated 15.11.2016 in
I.A.No.309 of 2016 in O.S.No.715 of 2016 on the file of learned IV Additional Senior
Judge, City Civil Court, Hyderabad.
2. Learned counsel for the petitioners reported that the suit was posted for
judgment before the trial Court on 08.04.2025.
3. Learned counsel for the respondent submitted that I.A. was filed in O.S.No.715
of 2016 seeking temporary injunction, against which, the CMA was filed and
aggrieved by the dismissal of CMA, the present CRP is filed.
4. Considering the submissions of both the counsel, as the main suit itself is
reserved for judgment, this Court considers it appropriate to close the CRP.
5. Accordingly, the CRP is closed. No order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
____________________ Dr. G.RADHA RANI, J Date: 20.03.2025 mnv THE HONOURABLE DR.JUSTICE G.RADHA RANI
CIVIL REVISION PETITION No.1512 of 2019
20.03.2025
mnv
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