RAVIKUMAR Vs. ESHWARAPPA

JUDGEMENT

(1.) Mr.A.Madhusudhan Rao, learned counsel for the petitioners has entered appearance through video conferencing.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioners have assailed the validity of the order dated 15.09.2015 passed by the Trial Court.