ANCIENT PATTERN PENTECOSTAL CHURCH Vs. KILARI ANAND PAUL

JUDGEMENT

(1.) The Civil Revision Petition vide CRP No.361 of 2024 is filed questioning the legality and correctness of the orders dtd. 14/12/2023 passed in I.A.No.612 of 2023 in O.P.No.607 of 2017, whereas Civil Revision Petition vide CRP No.242 of 2024 is filed questioning the consequential order passed dismissing the O.P.No.627 of 2017 in view of dismissal order passed in I.A.No.612 of 2023.

(2.) Inasmuch as both the Civil Revision Petitions are interrelated relates to the said O.P.No.607 of 2017 and the result of the one will have bearing on the other, both of them are heard together and are being disposed of by this common order.

(3.) The facts that led to filing of these Civil Revision Petitions, in brief, are that: