Heard Learned Counsel For The vs Unknown
2022 Latest Caselaw 1242 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

 MAIN CASE: CIVIL REVISION PETITION No.1120 of 2021

                              PROCEEDING SHEET
Sl                                                                     OFFICE
      DATE                           ORDER
No                                                                      NOTE

5.   09.3.2022 NJS, J

                              C.R.P. No.1120 of 2021

                    Heard learned counsel for the petitioner and
               learned counsel for the respondent.

Though the learned counsel for the petitioner submitted that the order under revision is not sustainable, the learned counsel for the respondent submits that the Civil Revision Petition is not maintainable in view of the judgment of the Division Bench reported in New India Assurance Company Limited vs. Bhagyanagar Ventures Limited, 2010 (3) ALT 70 (D.B.). Learned counsel for the petitioner to examine the said aspect.

List the matter on 11.3.2022.

_________ NJS, J vasu