KATURI VEERRAJU Vs. TANIKI SATYANARAYANA

JUDGEMENT

(1.) Both the C.R.Ps. are filed by JDRs 9 to 13; while C.R.P.No.1224 of 2019 is filed against the order in E.A.No.58 of 2019 in E.P.No.22 of 2018 dismissing the application to stay the executing proceedings, the other C.R.P.No.2839 of 2019 is filed against the order dated 21.02.2019 allowing the E.P.No.22 of 2018 and issuing warrant against JDRs 9 to 13 to commit them to civil prison for violation of injunction decree in O.S.No.1 of 2000.

(2.) Shorn of unnecessary details, the two C.R.Ps. can be said to be filed in the following background:

(3.) Heard learned counsel for the revision petitioners/JDRs Sri T. Janardha Rao and Smt. Nimmagadda Revati, learned counsel for the respondent/DHR.