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K Ramaiah Achary vs Chinna Khalamma
2025 Latest Caselaw 5505 Tel

Citation : 2025 Latest Caselaw 5505 Tel
Judgement Date : 15 September, 2025

Telangana High Court

THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

        CIVIL REVISION PETITION No.3728 of 2018

ORDER:

Today when the matter has come up before this Court for

hearing, learned counsel for the revision petitioner submits that

during the pendency of the instant Civil Revision Petition, the

trial Court has passed the judgment and decree in the main suit

i.e., O.S.No.38 of 2014 on 17.06.2025 itself. Therefore, the

cause in the Civil Revision Petition does not survive and has

become infructuous.

2. In view of the submission made by learned counsel for the

revision petitioner, this Civil Revision Petition is dismissed as

infructuous. There shall be no order as to costs.

Miscellaneous petitions, if any are pending, shall stand

dismissed.

________________________________________ JUSTICE NARSING RAO NANDIKONDA

15.09.2025 gkv

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