Telangana High Court
Vipparthi Satyanarayana Annavaram vs Batchu Jayalakshimi, on 31 October, 2018
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY CIVIL REVISION PETITION NOS.460, 512 and 515 of 2017 COMMON ORDER:
These civil revision petitions are filed under Article 227 of Constitution of India challenging the order dated 19.12.2016 passed in I.A.No.580 of 2014 in A.T.C.No.9 of 2012, I.A.No.581 of 2014 in A.T.C.No.8 of 2012, I.A.No.579 of 2014 in A.T.C.No.10 of 2012 by the Special Officer - Cum - Principal Junior Civil Judge, Amalapuram, whereby, the petition filed under Order XVIII Rule 3
(a) read with Section 151 of Code of Civil Procedure (for short "C.P.C.") were allowed.
Learned counsel for the revision petitioners and the learned counsel for the respondents submit that the issue involved in these revisions is squarely covered by the order of this Court in Civil Revision Petition No.355 of 2017 dated 30.10.2018.
In view of the submission of the learned counsel for the petitioners and the learned counsel for the respondents, these revisions also stand disposed of in terms of the said order. No costs.
Consequently, miscellaneous applications, pending if any, shall stand closed.
The Registry is directed to attach a copy of the order in C.R.P.No.355 of 2017 dated 30.10.2018 to this order.
__________________________________________ JUSTICE M. SATYANARAYANA MURTHY 31.10.2018 Ksp