Tejavath Nehru vs M/S Sriram Chits Private Limited,
2025 Latest Caselaw 1647 Tel

Telangana High Court

Tejavath Nehru vs M/S Sriram Chits Private Limited, on 7 August, 2025

     THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

         CIVIL REVISION PETITION No.2735 of 2025

O R D E R:

This Civil Revision Petition is filed invoking the

provisions of Article 227 of the Constitution of India,

aggrieved by the attachment order passed against the

petitioner/Judgment Debtor in E.P.No.61 of 2024 in

A.R.B.No.171 of 2022 vide order dated 11.07.2025 on the file

of Court of Junior Civil Judge, Yellandu.

2. On a perusal of the material available on record, it

revealed that the Revision petitioner without filing any

application or counter before the executing Court in

E.P.No.61 of 2024 for raising attachment had approached this

Court straight away and filed the present revision petition.

3. Learned counsel for the petitioner seeks permission of

this Court to withdraw the revision petition with a liberty to

file appropriate application in E.P.No.61 of 2024 for raising

the attachment order passed against the petitioner before the

executing court, and requested this Court to direct the

execution Court to decide the said application by fixing time

limit.

4. In view of the above said submissions, this Court

without expressing any view on merits, granted liberty as

sought for by the learned counsel for the revision petitioner

permitting him to withdraw the revision petition with a liberty

to the petitioner to file appropriate application, in E.P.No.61 of

2024. Further, on such application, the executing Court is

directed to decide the said application in accordance with law

as expeditiously as possible, preferably within a period of (04)

weeks from the date of filing such application. It is needless

to observe that the petitioner is entitled to raise all the

grounds which are available under law including the grounds

which are raised in the present revision petition.

5. Accordingly, Civil Revision Petition is dismissed as

withdrawn. No costs.

Miscellaneous applications, pending, if any, shall stand

closed.

______________________ J.SREENIVAS RAO, J Date:07.08.2025 Note:

Issue C.C by 11.08.2025 B/o vrks