TIRUMALA SUNDARA J.C. NATH Vs. KOTTAM AYYANNA

JUDGEMENT

(1.) The plaintiff in the suit filed the above revision under Article 227 of the Constitution of India, complaining adjourning of I.A.No.294 of 2026 in O.S.No.29 of 2026 on the file of the Civil Judge (Senior Division), Kurnool, by a docket order dtd. 1/5/2026 to 3/7/2026, while ordering urgent notice on payment of process.

(2.) Parties to this revision are referred to as per their array in the suit as plaintiff and defendant.

(3.) Since no adverse order is passed affecting the right and interest of the respondent herein, the defendant in the suit, this Court deems it appropriate to dispense with ordering notice and accordingly dispended with. Indeed, this court is not going to the merits, as pleaded in the plaint or affidavit filed in support of the interlocutory application, except for referring to the same, in brief, to know the gamut of the issue.