GUGGILAPU SURYA NARAYANA Vs. SUREDDY KANAKA DURGA VENU

JUDGEMENT

(1.) Heard Sri Ch. Srinivas, learned counsel for the petitioner appearing through virtual mode.

(2.) This civil revision petition under Article 227 of the Constitution of India has been filed by the petitioner challenging the order dtd. 1/8/2024, passed in O.S.No.334 of 2019 in the I.A.No.375 of 2024, passed by the VII Additional Civil Judge (Senior Division), Visakhapatnam dismissing the I.A.

(3.) The petitioner is the defendant and respondent is the plaintiff in the suit.