Telangana High Court
K B Venkanna Goud vs K B Shivarama Reddy on 22 June, 2018
THE HON'BLE SRI JUSTICE A.V.SESHA SAI
C.R.P.Nos.2274 & 2319 of 2018
COMMON ORDER:
These revisions are filed under Article 227 of the Constitution of India by Defendant No.2 in O.S.No.57 of 1984 on the file of Senior Civil Judge, Adoni, Kurnool District against the notice, asking the petitioner to appear before the Executing Court.
2. O.S.No.57 of 1984 was decreed on 11.8.2008 and against which, the petitioner herein preferred Appeal Suit with a delay of 1255 days and the lower Appellate Court dismissed the said condone delay petition vide C.F.R.No.523 of 2012. It is further submitted by the learned counsel that as against the said order of dismissal, C.R.P.No.4632 of 2015 was preferred before this Court and the same is pending.
3. Since admittedly the Executing Court issued a notice in E.P., asking the petitioner to appear before the Executing Court, it is always open for the petitioner to appear before the said Court and apprise the Court about the subsequent events.
4. With the above observations, both the C.R.Ps. are disposed of. As a sequel, the miscellaneous petitions, if any, shall stand closed. There shall be no order as to costs.
______________ A.V.SESHA SAI, J Date: 22.6.2018 DA THE HON'BLE SRI JUSTICE A.V.SESHA SAI C.R.P.Nos.2274 & 2319 of 2018 22.6.2018 DA