Andhra Pradesh High Court - Amravati
Meesala Laxmi Narayana vs Meesala Venkata Durga Kumar Another on 2 September, 2020
Author: J.K. Maheshwari
Bench: J K Maheshwari
HIGH COURT OF ANDHRA PRADESH: AMARAVATI
CHIEF JUSTICE J.K. MAHESHWARI
CIVIL REVISION PETITION No.2188 OF 2015
(Taken up through video conferencing)
Meesala Laxmi Narayana.
.. Petitioner
Versus
Meesala Venkata Durga Kumar & another.
.. Respondents
Counsel for Petitioner : Sri Narasismha Rao Gudiseva.
Counsel for respondents : Sri K.Sai Mohan Rao
ORAL ORDER
Dt: 02.09.2020 This Civil Revision Petition has been filed aggrieved by the order, dated 06.04.2015, passed in I.A.No.261 of 2013 in O.S.No.47 of 2011 on the file of the Junior Civil Judge, Kaikaluru, Krishna District.
As per the Case Information Status (CIS), the aforesaid case has been dismissed without costs on 17.08.2015. Therefore, this 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 Tsy CHIEF JUSTICE J.K. MAHESHWARI CIVIL REVISION PETITION No.2188 OF 2015 Date: 02.09.2020 Tsy