Smt. Gayathri vs M/S. Gharonda Builders And ...
2022 Latest Caselaw 1415 Tel

               HON'BLE SRI JUSTICE P.NAVEEN RAO
                                 AND
             HON'BLE SMT Dr.JUSTICE G.RADHA RANI

            CIVIL REVISION PETITION No.2268 of 2019

                          Date:23.03.2022

Between:
Smt Gayathri W/o.Balaji Sukumar Bhattaram,
Aged about 51 yrs, Occu : Advocate & another
                                               .....Petitioners

     And

M/s.Gharonda Builders & Developers,
Rep., by its Managing Partner Sunil J.Sachdev,
S/o.Jayantilal Sachdev, Aged about 55 yrs,
Occu : Business, Office at Premises No.4-4-932/1 to 3,
Kandaswamy Lane, Sultan Bazar, Hyderabad 500 095

                                               .....Respondent

The Court made the following:

HON'BLE SRI JUSTICE P.NAVEEN RAO AND HON'BLE SMT Dr.JUSTICE G.RADHA RANI

CIVIL REVISION PETITION No.2268 of 2019

ORDER: (per Hon'ble Sri Justice P.Naveen Rao)

This Civil Revision Petition is filed aggrieved by the order dated

03.07.2019 passed in E.P.No.196 of 2016 in A.A.No.140 of 2014 by the

IX Additional Chief Judge, City Civil Court, Hyderabad.

2. When the matter was called on 21.03.2022, there was no

representation on behalf of the petitioners. To give one opportunity the

matter was directed to be listed today under the caption for dismissal.

Today also when the matter is called there is no representation for the

petitioners.

3. From the order of the trial Court in E.P.No.196 of 2016 it is seen

that on behalf of the Judgment Debtor, it was urged that the

E.P.Schedule property which was sought to be attached no more

belongs to the Judgment Debtor nor the property belongs to Gharonda

Builders & Developers as the land owner and the firm constructed more

than 250 flats and also sold the constructed flats standing over the E.P.

mentioned schedule property much prior to arbitration proceedings.

4. Taking note of these submissions, the trial Court dismissed the

E.P. We do not see any error in the decision of the trial Court

warranting our interference.

5. Civil Revision Petition is accordingly dismissed. Pending

miscellaneous petitions, if any, shall stand closed.

__________________ P.NAVEEN RAO,J

______________________ Dr. G.RADHA RANI,J

23rd March, 2022 Rds