Telangana High Court
Koneru Siva Rama Krishna, Krishna Dist. vs Koneru Rama Tulsi,Krishna Dist. Ano on 18 December, 2018
HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
CRIMINAL REVISION CASE No. 815 OF 2011
O R D E R:
When the matter is taken up for hearing, learned counsel for petitioner submits that the cause in the criminal revision case no more survives for further adjudication and made an endorsement to that effect.
Recording the above submission, this criminal revision case is dismissed as infructuous.
Miscellaneous Petitions, if any, pending in this criminal revision case shall stand closed.
______________________ U.DURGA PRASAD RAO, J Dt.18.12.2018 Mjl/*