M/S. SHRIRAM CHITS PRIVATE LIMITED, BALANAGAR BRANCH, REP. BY ITS GPA HOLDER & GENERAL MANAGER Vs. B. DURGAPRASAD RAO, S/O. B. SATYANARAYANA, HYDERABAD, AND OTHERS

JUDGEMENT

(1.) This Civil Revision Petition arises out of order dated 12.11.2015 in E.A.No.186 of 2015 in E.P.No.178 of 2015 on the file of the Additional Junior Civil Judge, Kukatpally at Miyapur, Ranga Reddy District.

(2.) At the stage of considering C.R.P.M.P.No. 4147 of 2016 filed for condonation of delay, this Court ordered notices to all the respondents. The learned counsel for the petitioner has filed a memo vide U.S.R.No.5651 of 2016, wherein it is stated that the notices sent to respondent Nos.1 and 3 have been returned with the postal endorsement not claimed and the notice sent to respondent No.2 has been returned with the postal endorsement unclaimed and that respondent Nos.4 and 5 have received the notices under acknowledgment, but they have not entered appearance. This Court, therefore, condoned the delay while observing that as respondent Nos.1 to 3 have not claimed notices, they are deemed to have been served. Even today, no appearance has been made on behalf of any of the respondents.

(3.) We have heard Mr. Maheswara Rao Kuncham, learned counsel for the petitioner and perused the record.