E. ARUNA Vs. VEMALA SREENU AND ORS.

JUDGEMENT

(1.) AUCTION purchaser in the pending proceedings in E.P. No. 99 of 2009 in O.S. No. 389 of 2006 in the Court of Principal Junior Civil Judge, Kavali, is the revision petitioner. The C.R.P. is directed against the order in E.A. No. 252 of 2014 dated 19.12.2014.

(2.) THE 1st respondent in the C.R.P. filed E.A. No. 252 of 2014 in E.A. No. 96 of 2013 under Order XXI Rule 59 of Civil Procedure Code (for short 'CPC') for stay or to stop the delivery proceedings pending in E.A. No. 96 of 2013 in E.P. No. 99 of 2009. The executing Court through docket order dated 19.12.2014 ordered thus:

(3.) THE circumstances necessary for disposing of instant revision are as follows: