Telangana High Court
Avuthu Narayana Reddy, vs Avula Rami Reddy Died Per L.Rs on 10 December, 2018
THE HON'BLE SRI JUSTICE T.SUNIL CHOWDARY
CIVIL REVISION PETITION No.7191 OF 2018
ORDER:
This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the inaction on the part of the learned Principal Senior Civil Judge, Nandyal, in numbering E.A.No.-----of 2016 in E.P.No.85 of 2015 in O.S.No.106 of 1982.
2. The only relief sought by the learned counsel for the petitioner is to direct the learned Principal Senior Civil Judge, Nandyal, to number the Execution Application.
3. In view of the submission made by the learned counsel for the petitioner, this Court is not inclined to go into the merits of the main case.
4. Having regard to the facts and circumstances of the case, the learned Principal Senior Civil Judge, Nandyal, is hereby directed to number E.A.No.-----of 2016 in E.P.No.85 of 2015 in O.S.No.106 of 1982, if it is otherwise in order.
5. With the above direction, the Civil Revision Petition is disposed of. There shall be no order as to costs.
6. Consequently, Miscellaneous Petitions, if any, pending in this Civil Revision Petition shall stand closed.
_________________________ T.SUNIL CHOWDARY, J Date: 10.12.2018 Ivd