Andhra Pradesh High Court - Amravati
K Satyanarayana, E.Godavari Dist vs Asso. For Pro. Spir. Soc. Eco. Acti., E.G ... on 4 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. 1967 of 2016
(Taken up through video conferencing)
Kanuri Satyanarayana .... Petitioner
Versus
Association for Promoting Spiritual & Socio
Economic Activities, rep. by its alleged President
Narapareddy Venkata Pratap Kumar & others .... Respondents
Counsel for petitioner : Sri Challa Dhanamjaya
Counsel for Respondents : Sri EVVS Ravi Kumar
Sri Challa Ajay Kumar
ORAL ORDER
DT. 04.09.2020 This Civil Revision Petition has been preferred against the order dated 03.08.2015 in I.A.No.1547 of 2014 in O.S.No.1266 of 2006 on the file of I Additional Junior Civil Judge, Rajahmundry.
As per the information available on Case Information System (CIS), the aforesaid case has already been disposed of on 10.12.2018. Therefore, this petition has now rendered infructuous.
Accordingly, this Civil Revision Petition is dismissed as infructuous. As a sequel, all pending miscellaneous applications shall stand closed.
J.K. MAHESWARI,CJ RR CHIEF JUSTICE J.K. MAHESHWARI CIVIL REVISION PETITION No. 1967 of 2016 Dt. 04.09.2020 RR