Telangana High Court
M/S V L Quartz Processor Pvt. Ltd., ... vs T Nageshwar Rao, Hyderabad on 2 March, 2022
HONOURABLE SRI JUSTICE A.VENKATESHWARA REDDY
CIVIL REVISION PETITION No.4875 of 2016
ORDER:
Learned counsel for the petitioners called absent. No representation.
2. As per the case status information, O.S.No.894 of 2016 on the file of learned XIV Additional District Judge at Ranga Reddy District was disposed of on 25.10.2021 as uncontested- compromise.
3. In view of the same, as the original suit itself was disposed of and as no cause survives, this CRP is dismissed as infructuous. No costs. Pending miscellaneous applications, if any, shall stand closed.
________________________________ A.VENKATESHWARA REDDY,J 02.03.2022 Nvl -2-