Telangana High Court
Sri S. Sai Babu Another vs Smt. P.Sri Naga Deepthi 2 Others on 4 October, 2018
THE HON'BLE SRI JUSTICE T.SUNIL CHOWDARY
CIVIL REVISION PETITION No.4711 of 2016
ORDER:
This civil revision petition is filed under Article 227 of the Constitution of India, assailing the order dated 10.8.2016 passed in I.A. No.1035 of 2015 in O.S. No.101 of 2015 on the file of the Court of Principal Junior Civil Judge, Ranga Reddy District at L.B. Nagar.
2. No representation on behalf of the petitioners. Learned counsel for the first respondent submitted that the trial Court disposed of the suit. As per the note submitted by the Registry, the trial Court disposed of the suit on 22.3.2017. In view of the disposal of the main suit, the purpose of filing of the revision has become infructuous.
3. Hence, the civil revision petition is dismissed as infructuous. Miscellaneous petitions, if any pending in this petition shall stand closed.
_________________________ T.SUNIL CHOWDARY, J Date: 04.10.2018 YS