Kurakula Satyam, vs Tadiboina Bhulakshmi,
2021 Latest Caselaw 388 AP

          HON'BLE SRI JUSTICE K.SURESH REDDY

                       C.R.P.NO.1345 OF 2020
ORDER:-

       The plaintiff, in O.S.No.249 of 2020 on the file of the Court of

Principal Junior Civil Judge, Mangalagiri, is the petitioner in this

revision petition. He filed the above suit for recovery of money based

on a promissory note. Pending the said suit, he filed I.A.No.833 of

2020 under Order XXXVIII Rule 5 and Section.151 C.P.C. seeking

attachment of the suit schedule property before judgment. In that I.A.,

the learned trial judge ordered notice on 24-11-2020. Subsequently,

the petitioner filed another I.A.No.919 of 2020 under Order XXXVIII

Rule 5 and Section 151 C.P.C. seeking attachment of the other

properties. In that I.A. also, the learned trial judge ordered notice.

Aggrieved by the same, the present Civil Revision Petition is filed by

the petitioner/plaintiff.

       During the course of hearing, it is brought to the notice of this

Court that notices in the above I.As have already been served on the

respondent/defendant and respondent/defendant has already been

entered his appearance.

In that view of the matter, the learned Principal Junior Civil

Judge, Mangalari is directed to pass appropriate orders, in accordance

with law, in both I.A.s i.e., I.A.Nos.833 and 919 of 2020 as

expeditiously as possible.

With the above observation, the Civil Revision Petition is

disposed of at the stage of admission. No order as to costs.

Miscellaneous Petitions pending, if any, shall stand closed in

consequence.

_________________ K.SURESH REDDY,J 27th JANUARY, 2021 TSNR