Andhra Pradesh High Court - Amravati
M/S Rashi Peripherals, Vijayawada vs Chodabathula Veera Satya Rama Krsihna on 26 July, 2019
Author: C. Praveen Kumar
Bench: C.Praveen Kumar
THE HON'BLE THE ACTING CHIEF JUSTCE C. PRAVEEN KUMAR
CIVIL REVISION PETITION No.1322 of 2019
ORDER:
When this matter is taken up for hearing, the learned Counsel for the petitioner submits that after filing of this revision, the petitioner filed A.S.No.388 of 2019, wherein an interim order was passed directing the petitioner to deposit half of the decretal amount, within eight weeks, and hence, nothing survives for adjudication.
Recording the above submission, the Civil Revision Petition is closed.
_____________________ C. PRAVEEN KUMAR, ACJ Dated: 26.07.2019 Nn 2 THE HON'BLE THE ACTING CHIEF JUSTICE C. PRAVEEN KUMAR CIVIL REVISION PETITION No.1322 of 2019 26.7.2019 Nn