KARRI TARAKESWARA RAO Vs. TINITI JAGANNADHAM

JUDGEMENT

(1.) The vacate petitioner-second respondent in the revision filed an application CMP. No. 24309 of 2003 in CM.P.No. 23394 of 2003 in C.R.P.No. 5186 of 2003 praying to vacate the interim order granted in C.M.P. No. 23394 of 2003 in C.R.P.No. 5186 of 2003 dated 17-10-2003.

(2.) The counsel for the first respondent in the vacate application-revision petitioner had addressed elaborate arguments and both the counsel made a request to dispose of the main civil revision petition itself in view of the urgency and that is how the main civil revision petition itself is taken up for final hearing and the same is being disposed of.

(3.) The revision petitioner the third defendant in the suit O.S.No. 13 of 2000 on the file of the Senior Civil Judge, Parvathipuram and shown as fourth respondent in I.A.No. 318 of 2000 in O.S. No. 13 of 2000 had preferred the present civil revision petition under Article 227 of the Constitution of India as against the order dated 7-3-2002 made in I.A.No. 318 of 2000.