CHINTA PRASUNA Vs. DHARMANA GANAPATHIRAO

JUDGEMENT

(1.) Heard Sri T. Diwakar Reddy, learned Counsel for the Civil Revision Petitioner.

(2.) Having been aggrieved by the inaction of the Office of the IV Additional District Judge, Srikakulam, in numbering the Execution Application under Order XXI Rule 58 of the Code of Civil Procedure in E.P.No.15 of 2023 in O.S. No.73 of 2017, the present Civil Revision Petition is filed.

(3.) The facts as narrated in the Execution Application would indicate that the Applicant is the Third Party, and Respondent Nos.1 and 2 therein are the Decree Holders, and Respondent Nos.3 to 5 are the Judgment Debtors in the Execution Petition. It is averred that Respondent Nos.1 to 5 in the E.P. are no way concerned with the E.P. Schedule Property.