D KRISHNA KUMARI Vs. SHRIRAM CHITS PVT LTD

JUDGEMENT

(1.) Civil Revision Petition No.1022 of 2005 is directed against the order passed in I.A.No.771 of 2005 in O.S.No.26 of 2004 on the file of the II Additional District Judge, Vijayawada, whereas Civil Revision Petition No. 1018 of 2005 is directed against the order passed in I.A.No.772 of 2005.

(2.) Despite notice, none appears for the respondents.

(3.) For the sake of convenience parties to the Civil Revision Petitions are referred to as they were arrayed before the Court below.