MANDAVA VENKATA NARAYANA Vs. KAKUMANI SUBBA RAO

JUDGEMENT

(1.) C.R.P. No. 728 of 2023 is filed under Article 227 of the Constitution of India aggrieved by the docket order dated 05-03- 2018 in O.S. No. 286 of 2014 on the file of Additional Senior Civil Judge, Ongole.

(2.) Since the petitions are interconnected and arise out of the same suit, they are heard together and are being disposed of by this common order.

(3.) The revision petitioner is the plaintiff and the respondents are the defendants.