Greater Hyderabad Municipal ... vs Karan Singh M. Died
2025 Latest Caselaw 3373 Tel

Telangana High Court

Greater Hyderabad Municipal ... vs Karan Singh M. Died on 24 March, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

   THE HONOURABLE DR.JUSTICE G.RADHA RANI
        CIVIL REVISION PETITION No.1105 of 2019
ORDER:

This petition is filed by the petitioner - Judgment debtor aggrieved by

the order dated 02.01.2019 in E.P.No.153 of 2016 in O.S.No.952 of 1991,

on the file of the VII Senior Chief Judge, City Civil Courts, at Hyderabad.

2. Learned Standing Counsel for GHMC submitted that the

amount decreed was paid by them in E.P.No.153 of 2016 and as such, they

are intending not to proceed with the Civil Revision Petition as the cause of

action would not survive.

3. Hence, the Civil Revision Petition is dismissed as not pressed.

No order as to costs.

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

shall stand closed.

____________________ Dr. G.RADHA RANI, J Date: 24th March, 2025 dgr