Telangana High Court
Pininti Ramulamma, Nalgonda Dist 2 ... vs Yanala Yadagiri Reddy, Nalgonda Town ... on 10 March, 2022
HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY
CIVIL REVISION PETITION No.4318 OF 2017
ORDER:
Heard the learned counsel for the revision petitioners and respondents.
2. It is submitted that the suit itself is disposed of and the C.R.P. has become infructuous.
3. The same is confirmed from the case status information.
4. Accordingly, as no cause survives, the Civil Revision Petition is dismissed as infructuous. There shall be no order as to costs.
5. As a sequel, miscellaneous applications pending, if any, in this Civil Revision Petition, shall stand closed.
___________________________________ A. VENKATESHWARA REDDY, J Date: 10.03.2022 KL