(1.) Heard Sri Rahul, learned counsel, representing Smt.S.Pranathi, learned counsel for the Petitioner.
(2.) This Civil Revision Petition under Article 227 of Constitution of India has been filed to set aside the order dtd. 24/7/2023 passed by the Principal Senior Civil Judge, Tirupathi in an unnumbered H.M.O.P. No.(having C.F.R.No.3140 of 2023).
(3.) The Registry of this Court returned the C.R.P.(SR) with the following objection:-