NAKKA VENKATA RAMUDU Vs. C. RAMIREDDY

JUDGEMENT

(1.) The present civil revision petition under Article 227 of the Constitution of India is filed assailing the order dated 16.03.2017 passed in I.P.(C.F.)No.2873 of 2017 by the learned Principal Senior Civil Judge, Ananthapuram whereby the petition filed by the petitioner under Section 10 of the Provincial Insolvency Act, 1920 (for short 'P.I. Act') was returned on the ground of jurisdiction.

(2.) The brief facts of the case are:

(3.) The Court below returned the said petition by docket order dated 16.03.2017 holding that as per Section 63 of Insolvency and Bankruptcy Act, 2016, Civil Court has no jurisdiction to try insolvency petitions. Assailing the same the present revision is filed.