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B.R.D.S.Murthy vs B. Uma Latha
2025 Latest Caselaw 5595 Tel

Citation : 2025 Latest Caselaw 5595 Tel
Judgement Date : 19 September, 2025

Telangana High Court

B.R.D.S.Murthy vs B. Uma Latha on 19 September, 2025

     THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

        CIVIL REVISION PETITION No.76 of 2022

ORDER:

Sri Manepalli Suresh, learned counsel for the

petitioner/judgment debtor submits that salary

attachment order passed by the learned trial Court in

E.P.No.5 of 2021 in O.P.No.1405 of 2016 is attached and

salary is deducted. In view of the same, cause does not

survive and he seeks permission of this Court to

withdraw the present Civil Revision Petition. He also

made an endorsement to the said effect on the bundle.

2. Permission is accorded.

3. Accordingly, this Civil Revision Petition is dismissed

as withdrawn. There shall be no order as to costs.

Interim order and miscellaneous petitions, if any,

pending in the Civil Revision Petition shall stand closed.

______________________________ B.R.MADHUSUDHAN RAO, J September 19, 2025 PN

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