Andhra Pradesh High Court - Amravati
Karukula Raghava Reddy vs Late Rami Reddygari Vijaya Bhaskar ... on 14 September, 2020
Author: J.K. Maheshwari
Bench: J K Maheshwari
HIGH COURT OF ANDHRA PRADESH : AMARAVATI
CHIEF JUSTICE J.K. MAHESHWARI
CIVIL REVISION PETITON No.1895 of 2018
(Taken up through video conferencing)
Karukula Raghava Reddy
.. Petitioner
Versus
1. Late Rami Reddygari Vijaya Bhaskar Reddy
2. Ramireddygari Siva Sankaramma and others
..Respondents
Counsel for Petitioners : Sri V.R. Reddy Kovvuri
Counsel for respondents : --
ORAL ORDER
Dt:14.09.2020 This Civil Revision Petition has been filed aggrieved by the judgment dated 18.01.2018 passed in E.P.No.14 of 2013 in O.S.No.67 of 2003 on the file of Principal Senior Civil Judge, Nandyal, Kurnool District.
As per the Case Information Status (CIS), the above execution petition was dismissed for default on 20.11.2018. Therefore, this civil revision petition has now rendered infructuous.
Accordingly, this Civil Revision Petition is dismissed as infructuous. As a sequel, all the pending miscellaneous applications shall stand closed.
_________________________ J.K. MAHESHWARI, CJ GR 85 THE CHIEF JUSTICE J.K. MAHESHWARI CIVIL REVISION PETITION No.1895 of 2018 Dt: 14.09.2020 GR