Andhra Pradesh High Court - Amravati
P Bimaraju, Kakinada vs Ass. For Pro.Spir.Soc. Eco. Acti. ... on 20 February, 2020
Author: G.Shyam Prasad
Bench: G.Shyam Prasad
THE HON'BLE SRI JUSTICE G.SHYAM PRASAD
CIVIL REVISION PETITION No.3615 of 2016
ORDER :
This Civil Revision Petition arises out of the docket order dated 03.08.2015 passed in I.A.No.62 of 2015 in O.S.No.391 of 2007 on the file of the Court of I Additional Junior Civil Judge, Rajahmundry.
Sri Challa Dhanamjaya, learned Counsel for the petitioner submits that the suit in O.S.No.391 of 2007 on the file of the Court of I Additional Junior Civil Judge, Rajahmundry, has been disposed on 14.12.2018. Since, the suit was disposed of, the cause in the revision petition does not survive and has become infructuous.
2. Recording the same, the Civil Revision Petition is dismissed as infructuous. There shall be no order as to costs.
As a sequel, Miscellaneous Petitions pending, if any, shall stand disposed of as infructuous.
______________________ G.SHYAM PRASAD, J Dated : 20.02.2020 rpd 2 HON'BLE SRI JUSTICE G.SHYAM PRASAD CIVIL REVISION PETITION No.3615 of 2016 Dated : 20.02.2020 rpd