Velpula Bhaskar vs Velpula Darla Priyanka
2022 Latest Caselaw 5654 Tel

           THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

           CIVIL REVISION PETITION No.2419 of 2022


ORDER:

This Civil Revision Petition, under Article 115 of the Code of

Civil Procedure, 1908 is filed by the petitioner/judgment debtor,

challenging the docket order, dated 29.07.2022, passed in E.P.No.15

of 2022 in I.A.No.2028 of 2018 in D.O.P.No.90 of 2018, by the

Judge, Family Court cum IV Additional District & Sessions Judge,

Khammam.

2. Heard learned counsel for the petitioner/judgment debtor.

Perused the record.

3. The impugned docket order, dated 29.07.2022, reads as

follows:

" Decree Holder.present. Judgment Debtor absent. Issue arrest warrant against Judgment Debtor on process. Call on 16.09.2022."

4. Since, the petitioner/judgment debtor was absent, warrant of

arrest was issued against him. There is no infirmity in the order

under challenge. The Civil Revision Petition is lacking merits and is

liable to be dismissed.

Dr.SA, J CRP No.2419 of 2022

5. Accordingly, this Civil Revision Petition is dismissed.

Miscellaneous petitions, if any, pending in this Civil Revision

Petition, shall stand closed. There shall be no order as to costs.

___________________ Dr. SHAMEEM AKTHER, J th 04 November, 2022 Psa / Bvv