P. INDRASENA Vs. S. SARASWATHI

JUDGEMENT

(1.) Heard Smt C. Jhansi Rani, learned counsel for the petitioner.

(2.) This civil revision petition has been filed under Article 227 of the Constitution of India for a direction to the learned Principal Senior Civil Judge, Chittoor to consider and decide the petitioner's application being I.A.No.52 of 2022, and only thereafter to proceed further in H.M.O.P.No.52 of 2020, after setting aside the impugned order dtd. 13/6/2023..

(3.) Considering the nature of the controversy and the order proposed to be passed, this petition is being disposed of finally, at this stage, dispensing with the notice to the respondent.