Kakarla Ganga Raju, vs Tenneru Bala Murali Krishna,
2022 Latest Caselaw 2324 AP

             HON'BLE SRI JUSTICE NINALA JAYASURYA

            CIVIL REVISION PETITION No.61 OF 2021
ORDER:

The present Civil Revision Petition is filed against the order

dated 28.11.2019 passed in E.P. No.36 of 2015 in O.S.No.419 of

2012 on the file of the Court of the learned Senior Civil Judge,

Tadepalligudem.

2. At the time of considering the matter, it is brought to the

notice of this Court by the learned counsel for the respondent that

challenging the very same order, the petitioner filed CRP No.222 of

2020 and that the same was dismissed by an order dated

18.3.2021. A perusal of the said order would go to show that while

dismissing the CRP, the petitioner/Judgment Debtor was directed

to pay the E.P. amount within four weeks from the date of receipt

of the said order, failing which the Executing Court can issue

arrest warrant against the petitioner and proceed further in the

matter.

3. Though no explanation is forthcoming from the learned

counsel for the petitioner/Judgment Debtor with regard to filing of

the present Civil Revision Petition, against the same order, which

was confirmed by this Court in CRP No.222 of 2020, this Court

deems it not necessary to further probe into the matter.

4. Accordingly, the Civil Revision Petition is dismissed. No

costs. Miscellaneous petitions, pending if any, shall stand closed.

________________________ NINALA JAYASURYA, J May 04, 2022.

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