R. K. BALACHANDRAA Vs. PALLA SILKS PRIVATE LIMITED

JUDGEMENT

(1.) Today, the present Civil Revision Petition has been listed for hearing under the caption 'For Maintainability'.

(2.) The learned counsel for the petitioner brought to the notice of this Court that during the pendency of the present Civil Revision Petition, the suit itself was disposed of on 16/11/2022. However, the revision petitioner filed an application for restoration of the suit in IA No.5 of 2022, which is now pending. Therefore, the fact remains that the suit is not pending as of now and it was disposed of on 16/11/2022. Thus liberty is granted to the petitioner for filing fresh Civil Revision Petition after restoration of the suit by the Trial Court.

(3.) With the abovesaid liberty, the present Civil Revision Petition stands dismissed. However, there shall be no order as to costs.