Renuka Ambala vs M/S Kapil Chits Hyderabad Private ...
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Telangana High Court

Renuka Ambala vs M/S Kapil Chits Hyderabad Private ... on 11 April, 2025

    HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
              CIVIL REVISION PETITION No.3147 of 2024

ORDER:

This Civil Revision Petition is filed aggrieved by order dated

10.05.2024, passed by the Principal Junior Civil Judge at Ranga

Reddy District at L.B.Nagar, in E.P.No.131 of 2024 in

ABR.CF.No.210 of 2021, whereunder warrant was issued under

Order XXI Rule 48/48A of CPC attaching the salary of the

petitioners.

2. When the matter is taken up for hearing, Sri Bathini

Upendar, learned counsel for the petitioners, submitted that the

issue involved in this Revision Petition is squarely covered by

judgment of this Court in Prattipati Srinivasa Rao Vs. Shriram

City Union Finance Ltd, Kodad and others 1 and prayed this Court

to dispose of the present Civil Revision Petition in terms of the said

judgment.

3. Sri Balguri Srinivas, learned counsel for respondent No.1,

has not opposed the said submission.

2023(4) ALD 535(TS) 2 LNA, J

4. In view of the above submissions, this Civil Revision

Petition is allowed, in terms of the judgment passed by this Court

in Prattipati Srinivasa Rao's case (cited supra), and the impugned

order is set aside and the matter is remanded to the trial Court with

a direction to pass orders afresh in accordance with law duly

considering the aspects as mentioned in Prattipati Srinivasa Rao's

case (cited supra).

5. Pending Miscellaneous Applications, if any, shall stand

dismissed. No costs.

__________________________________ LAXMI NARAYANA ALISHETTY, J Date:11.04.2025 Note:

Registry to enclose a copy of order, dated 28.02.2023, in CRP.Nos.133 and 151 of 2023, to this order.

B/o dgr