Ahmed Faseehuddin Iqbal, Hyderabad vs M/S Garnet Fin Ltd., Hyd And 2 Others
2025 Latest Caselaw 6511 Tel

Telangana High Court

Ahmed Faseehuddin Iqbal, Hyderabad vs M/S Garnet Fin Ltd., Hyd And 2 Others on 17 November, 2025

            1(SHOW CAUSE NOTICE BEFORE ADMISSION
         HIGH COURT OF JUDICATURE AT HYDERABAD
   FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
                         PRADESH

FRIDAY, THE EIGHTEENTH DAY OF DECEMBER, TWO THOUSAND
                     AND FIFTEEN
                      : PRESENT :
    THE HONOURABLE SRI JUSTICE R. SUBHASH REDDY

             CIVIL REVISION PETITION No. 5474 OF 2015
Between:-
Ahmed Faseehuddin Iqbal S/o. Sri Hasan Nizamuddin.
                                            ..Petitioner/Judgment Debtor.
                                      AND
1.M/s. Garnet Finance Limited, Rep. by its Assistant Recovery Officer,
 N. Durga Prasad S/o. Rama Krishna Rao, Having its Registered Office
 At 12-13-1275/2, Moulali Road, Tarnaka, Hyderabad.
                                            ..Respondent/Decree Holder.

2.M. Vayudev S/o. Vamachari, Occ : Service, R/o. H.No. 23-5-736, Nagulachinta, Hyderabad.

3.Mohd. Ibrahim S/o. Mohd. Abdul Rahaman, Occ : Service, R/o. 6-3-1240/89, Mecca Masjid, Hyderabad. (Respondent Nos. 2 & 3 are not necessary parties and formal proforma Parties to the present Petition)

& 3.

Whereas the Petitioner above named through his Advocate SRI PAWAN KUMAR AGARWAL, presented this petition Under Section 115 of C.P.C. praying that this Hon"ble Court may be pleased to allow the C.R.P. by setting aside the orders dated 18- 11-2015 passed in E.P.No. 83 of 2010 in O.S.No. 1002 of 1994, by the II Junior Civil Judge, City Civil Court, Hyderabad.

And whereas the High Court upon, perusing the petition and the Memo. of grounds filed herein, and upon hearing the arguments of SRI PAWAN KUMAR AGARWAL, Advocate for the petitioner, directed issue of notice to the Respondent No.1 herein to show cause as to why this Civil Revision Petition should not be admitted;

You viz :

N. Durga Prasad, Assistant Recovery Officer, M/s. Garnet Finance Limited, Having its Registered Office, At 12-13-1275/2, Moulali Road, Tarnaka, Hyderabad.

are directed to show cause as to why in the circumstances set out in this revision petition and the Memo of Grounds filed therewith (copy enclosed) this Civil Revision Petition should not be admitted. THE COURT FURTHER MADE THE FOLLOWING ORDER :-

"Notice before admission.

There shall be interim stay, as prayed for, on condition of the petitioner depositing an amount of Rs. 15,000/- (Rupees fifteen thousand) within a period of four weeks from today to the credit of E.P.No. 83 of 2010 in O.S.No. 1002 of 1994 on the file of II- Junior Civil Judge, City Civil Court, Hyderabad.

ASSISTANT REGISTRAR //TRUE COPY//

for ASSISTANT REGISTRAR Contd..2..

- 2 -

To

1.The II Junior Civil Judge, City Civil Court at Hyderabad.

2.N. Durga Prasad, Assistant Recovery Officer, M/s. Garnet Finance Limited, Having its Registered Office, At 12-13-1275/2, Moulali Road, Tarnaka, Hyderabad.

(Addressee No. 2 by RPAD along with a copy of Grounds of C.R.P)

3.One CC to Pawan Kumar Agarwal, Advocate (OPUC)

4.One Spare Copy.

TKK HIGH COURT

RSR.J

DATE: 18-12-2015.

NOTICE BEFORE ADMISSION

CRP. No. 5474 OF 2015

INTERIM STAY

DRAFTED BY TKK DT.19-12-2015.

HIGH COURT

RSR.J

DATE: 18-12-2015.

NOTICE BEFORE ADMISSION

INTERIM STAY