VARDHINEEDI NARASIMHA RAO Vs. GADIRAJU BAPIRAJU

JUDGEMENT

(1.) THIS application is filed for condonation of delay of 172 days in filing the application for review of order dated 24 -4 -2012 in C.R.P. No. 870/2012. I have heard Sri T.V.S. Prabhakar Rao, learned Counsel for the applicant/Judgment -debtor and Sri P.V. Rama Sarma, learned Counsel for the respondent/Decree -holder.

(2.) FOR convenience, the parties are referred as they are arrayed in the Civil Revision Petition.

(3.) IN support of his application for condonation of delay, the respondent/Judgment -debtor has stated that as he has filed the S.L.P. against the order of this Court in C.R.P. No. 870/2012, the delay has occurred.