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Andhra Pradesh High Court - Amravati

K. Vijayalakshmi vs Tetali Ramachandra Reddy on 20 August, 2024

APHC010841132018
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                           [3460]
                            AT AMARAVATI
                     (Special Original Jurisdiction)

         TUESDAY ,THE TWENTIETH DAY OF AUGUST
            TWO THOUSAND AND TWENTY FOUR
                            PRESENT
     THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
             CIVIL REVISION PETITION NO: 7131/2018
Between:
K. Vijayalakshmi                                  ...PETITIONER
                               AND
Tetali Ramachandra Reddy                        ...RESPONDENT

Counsel for the Petitioner:

1. MANIKYA VEENA MEKAPOTULA Counsel for the Respondent:

1. JITHENDER RAO VEERAMALLA The Court made the following Order:

This Civil Revision Petition arises out of an interlocutory order dated 12.10.2018 in I.A.No. 851 of 2018 in O.S.No. 49 of 2012 passed by VI Additional District Judge, Mahila Court, Visakhapatnam.

2. As per the Case Information Status (CIS), the main suit O.S.No.49 of 2012 itself was dismissed on 30.06.2023.

3. The present Civil Revision Petition is therefore dismissed as infructuous. No order as to costs.

4. As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.

__________________ NYAPATHY VIJAY,J Date: 20.08.2024 eha 3 THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY CRP No.7131 of 2018 Dt.20-08-2024 U eha