Telangana High Court
K V C M Educational Society And N R I ... vs Kondabolu Ravi Kumar on 4 April, 2022
THE HONOURABLE SMT. JUSTICE G.ANUPAMA CHAKRAVARTHY
C.R.P.No.3885 of 2014
ORDER
This Civil Revision Petition is arising out of the order dated 25.07.2014 passed in I.A.No.391 of 2014 in O.P.No.229 of 2014, on the file of I Additional District Judge, Khammam, filed by the petitioner/petitioner under Order XXXIX Rules 1 and 2 of C.P.C., praying the Court to grant ad-interim injunction restraining the respondent/respondent and his men from interfering with affairs of the petitioner-society and its NRI Polytechnic College, Wyra, in any manner, till disposal of the main petition.
2. No representation either for revision petitioner or for the respondent.
3. The e-Courts case status report, which was tagged up along with the main case, discloses that the Original Petition itself i.e. O.P.No.229 of 2014 was disposed of on 05.03.2015. Therefore, nothing remains for adjudication in the Civil Revision Petition and this revision has become infructuous.
4. Accordingly, the Civil Revision Petition is dismissed as infructuous. No costs.
5. Pending miscellaneous applications, if any, shall stand closed.
_________________________________ SMT.G.ANUPAMA CHAKRAVARTHY,J 4th April, 2022.
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