Kasarla Prathiba vs Chintha Madhava 4 Others
2022 Latest Caselaw 3536 Tel

                                 HIGH COURT OF JUDICATURE AT HYDERABAD
                      FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA PRADESH
                                    MONDAY, THE FIFTH DAY OF OCTOBER,
                                        TWO THOUSAND AND FIFTEEN
                                                 PRESENT
                              THE HON'BLE SRI JUSTICE: M.S.RAMACHANDRA RAO

                   CIVIL REVISION PETITION Nos. 3155 AND 3309 of 2014
Between:
  1. Raparthi Nagaiah (died) per LRs
  2. R. Hymavathi, W/o. Late Raparthi Nagaiah
  3. R. Rajeshwar, S/o. Nagaiah
                                                   ....Petitioners/Petitioners/Decree Holders/Plaintiffs in both petitions
                                                     AND

Bairi Balaraji, S/o. Rajaiah, R/o. 3-28, Shivunipalli Village, Station Ghanpur Mandal, Warangal District.
                                                                                         ...Respondent/Respondent/Judgment
                                                                                            Debtor/Defendant in both petitions

CRP.No. 3155 of 2014 : Petition under Section 115 of CPC preferred to the High Court to revise the order of the Court of the
Principal Junior Civil Judge at Warangal made in EA.No. 1054 of 2012 in EP.No. 668 of 2008 in OS. No. 880 of 1993 dt. 10-
07-2014.

CRP.No. 3309 of 2014 : Petition under Section 115 of CPC preferred to the High Court to revise the order of the Court of the
Principal Junior Civil Judge at Warangal made in EA.No. 92 of 2012 in EP.No. 668 of 2008 in OS.No. 880 of 1993 dt. 10-07-
2014.

      These petitions coming on for hearing, upon perusing the petition and the memo of grounds filed herein and order of
High Court dated 21-11-2014 and 9-9-2015 made in these petitions, and upon hearing the arguments of Sri C.V.L.N.Murthy,
Advocate for the Petitioners in both petitions, and Sri G. Dhananjai, Advocate for Respondent in both the petitions, the Court
made the following

ORDER:

"Learned counsel for the respondent seeks further time on the ground of some personal inconvenience.

It is made clear, that no further adjournment will be granted.

Interim order granted earlier is extended for a period of four weeks from today.

Post on 07-10-2015 as a part heard."

SD/- R. VENKATA LAKSHMI ASSISTANT REGISTRAR // TRUE COPY// for ASSISTANT REGISTRAR

To

1. The Principal Junior Civil Judge at Warangal.

2. One CC to Sri C.V.L.N.Murthy, Advocate(OPUC)

3. One spare copy.

BRT

HIGH COURT

MSR,J

DATED: 05-10-2015 NOTE: POST ON 07-10-2015 AS PART HEARD

ORDER

CRP.NOS. 3155 & 3309 OF 2014

EXTENDING THE INTERIM ORDER

HIGH COURT

BRT DRAFTED ON: 6-10-2015

MSR,J

DATED: 05-10-2015

NOTE: POST ON 07-10-2015 AS PART HEARD

ORDER

CRP.NOS. 3155 & 3309 OF 2014

EXTENDING THE INTERIM ORDER