Ranga Raju Ravi vs M/S. Saptavandana Chits And Finance Pvt ...
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Telangana High Court

Ranga Raju Ravi vs M/S. Saptavandana Chits And Finance Pvt ... on 12 February, 2025

    HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
              CIVIL REVISION PETITION No.1448 of 2024

ORDER:

This Civil Revision Petition is filed aggrieved by order dated

23.03.2024, passed by the XI Junior Civil Judge, City Civil Court,

Secunderabad, in E.P.No.127 of 2023 in Dispute No.156 of 2022,

whereunder warrant was issued under Order XXI Rule 48 CPC

attaching the salary of the petitioner.

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

Pesara, learned counsel for the petitioner, 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 N.Shankaraiah, learned counsel for respondent No.1, has

not opposed the said submission.

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

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

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:12.02.2025 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 dr