YEMMIGANUR SPINNING MILLS LIMITED Vs. YAGGATI MAHADEVAPPA

JUDGEMENT

(1.) These two civil revision petitions are filed aggrieved by the common order dtd. 16/2/2021 in I.A.No.221 of 2020 in O.S.No.275 of 2020 and I.A.No.208 of 2020 in O.S.No.269 of 2020 passed by learned Principal Junior Civil Judge, Adoni, directing the revision petitioners/defendants to furnish third party security or bank guarantee or any other security not less than Rs.25.00 lakhs (collectively in both the suits) on or before 25/2/2021 or to file an affidavit declaring that the defendants (by each and every respondent/defendant) are not going to alienate the petition schedule property.

(2.) Heard learned counsel for the revision petitioners Sri V. Padmanabha Rao.

(3.) Having regard to the prayer made by learned counsel for the revision petitioners, these two revision petitions are disposed of at the admission stage, as this Court finds no exigency to order notice to the respondents.