NAGIREDDY TULASI KATYAYINI Vs. BATHINA SUJATHA

JUDGEMENT

(1.) The copy of the C.R.P was not served to the learned counsel for the respondent/ caveator. Such objection was raised, upon which vide order dtd. 20/12/2024 Registry was directed to submit the report, that once there was caveat, how could the C.R.P be numbered without serving the copies of the petition to the caveator.

(2.) The Registry submitted a report as follow:

(3.) Not being satisfied with the office report by order dtd. 27/12/2024, the Registrar (Judicial) was directed to submit the report "clearly pointing out the procedure for filing the Caveat; as also its intimation to C.R.P Sec. and to Registry. It shall be indicated if the caveat is not reported to the Registry, while processing the C.R.P".