Telangana High Court
N.K.Leasing Constructions Limited vs Sugun Chand Sankla on 21 October, 2021
Author: M.Laxman
Bench: M.Laxman
THE HON'BLE SRI JUSTICE M.LAXMAN
C.R.P.No.3530 OF 2010
ORDER :
1. Learned counsel for the revision petitioner reported that in view of the suit proceedings are compromised before the trial Court and the suit was decreed in terms of the compromise, nothing survives for adjudication in the present revision.
2. Accordingly, the revision petition is dismissed as infructuous. There shall be no order as to costs.
3. Pending miscellaneous applications, if any, shall stand closed.
______________ M.LAXMAN, J Date: 21.10.2021 Kvrm