Nallamothu Appa Rao, vs Nallamothu Ravi And 5 Others
2021 Latest Caselaw 36 Tel

                    HON'BLE JUSTICE G. SRI DEVI

             CIVIL REVISION PETITION No.3174 of 2019

JUDGMENT :

This revision petition is filed challenging the order dated 05.10.2019

passed by the Sub-Divisional Magistrate & Special Assistant Agent to

Government, Mobile Court at Bhadrachalam, in I.A.No.291 of 2016 in

O.S.No.243 of 2016.

Heard learned counsel for the parties.

During the course of arguments, counsel for the parties have

requested for remanding the matter to the Court below for passing reasoned

order after hearing both the parties.

In view of the above submission, without going into merits of the

matter, this revision is allowed, setting aside the impugned order. The

matter is remanded to the Court below i.e. the Court of Sub-Divisional

Magistrate & Special Assistant Agent to Government, Mobile Court,

Bhadrachalam, for disposal of I.A.No.291 of 2016 in O.S.No.243 of 2016

afresh on merits by passing reasoned order within a period of 30 days from

the date of receipt of a copy of this order, after affording opportunity to

both the parties. The parties are directed to appear before the Court below

on 25.01.2021. No order as to costs.

Consequently, pending miscellaneous applications, if any, shall

stand closed.

________________ G. SRI DEVI, J

7th January 2021 ajr