TRANSCOM DMCC Vs. K.P.R AGROCHEM LIMITED

JUDGEMENT

(1.) Civil Revision Petition No.1212 of 2025 is filed by the petitioner-Decree Holder under Sec. 115 of Code of Civil Procedure (for short ?C.P.C.?) challenging the order dtd. 3/2/2025 passed in E.A.No.1 of 2025 in E.P.No.21 of 2020 in CFI No.24 of 2019 by the Additional Sessions Judge, Ramachandrapuram, whereby, the Executing Court allowed the said application filed Under Sec. 47 of C.P.C. holding that the decree passed by the Dubai International Financial Centre Courts in CFI No.24 of 2019 dtd. 5/9/2019 and re-issued on 29/3/2020 is not maintainable and un-executable.

(2.) Civil Revision Petition No.1206 of 2025 is filed by the petitioner-Decree Holder under Sec. 115 of C.P.C. challenging the order dtd. 3/2/2025 passed in E.P.No.21 of 2020 in CFI No.24 of 2019 by the Additional Sessions Judge, Ramachandrapuram, whereby, the Executing Court raised the attachment order of Execution Petition schedule properties effected on 4/2/2021.

(3.) Since the petitioner and the respondent in both the revision petitions are one and the same and the issue involved in these revisions is identical, I find that it is appropriate to decide these revision petitions by way of a common order.