Smt. G.Sulochana, vs Smt.G.Aswini,
2025 Latest Caselaw 702 Tel

Telangana High Court

Smt. G.Sulochana, vs Smt.G.Aswini, on 1 August, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

     THE HONOURABLE SRI JUSTICE P.SAM KOSHY

                          I.A.No.1 OF 2025
                              IN/AND
                       C.R.P.No.2434 OF 2025
COMMON ORDER:

Heard Mr. Podili Bosu Babu, learned counsel for the

petitioner and perused the record.

2. I.A.No.1 of 2025 is an application seeking for condonation

of delay of 2193 days in filing of the civil revision petition.

3. Perusal of the affidavit in I.A.No.1 of 2025 would show

that there is a delay of 2193 days in filing of the civil revision

petition challenging the order dated 08.04.2019 passed in

E.P.No.89 of 2017 by the learned Additional Junior Civil Judge,

Ranga Reddy District, at L.B.Nagar.

4. Plain reading of the contents of I.A.No.1 of 2025 would

clearly indicate that the applicant was aware of the impugned

order. However, no plausible explanation has been given

justifying the delay, except for the vague ground that the parties

have settled the dispute inter se between the decree holder and the

judgment debtors for which also there does not seem to be

sufficient proof available.

5. In view of the same, this Court does not find a strong case

being made out calling for condoning the delay of unexplained

enormous delay of 2193 days in filing of the civil revision

petition.

6. I.A.No.1 of 2025 fails and consequently the civil revision

petition also stands dismissed. There shall be no order as to costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

__________________ P.SAM KOSHY, J 01.08.2025 Lrkm/Js