SHAHNAAZ FATIMA Vs. NOORUL HUSSAIN

JUDGEMENT

(1.) The 5th defendant in the suit-OS.no.746 of 2012 filed these revision petitions under Art. 227 of the Constitution of India assailing the common orders dated 16.10.2015 of the learned II Additional Chief Judge, City Civil Court, Hyderabad, passed in IA.Nos.1690 and 1691 of 2015 in the aforementioned suit.

(2.) I have heard the submissions of Sri Ali Farooq, learned counsel for the revision petitioner/5th defendant and Sri N. Subbarao, learned counsel for the respondents 2, 3, 7, 8 and 9 i.e., the defendants 1, 2, 7, 8 and 9. The respondents 4 and 6 i.e., the defendants 3 and 6 are stated to be not necessary parties. The 1st respondent/plaintiff though served with notice did not appear and there is no representation for him.

(3.) I have perused the material record.