(1.) THESE Civil Revision Petitions are coming up for Admission. However, submissions at length were made by Sri Venkateswarlu, counsel representing the Revision Petitioners in all these Civil Revision Petitions and sri Unnam Muralidhar Rao and Sri Srinivas, representing Sri M. V. Suresh Kumar, Counsel representing the respondents.
(2.) C. R. P. NO. 3400/2007 is filed by the revision Petitioners/judgment-debtors as against an order dated 29-6-2007 on the file of Principal Junior Civil Judge, Kavali, made in E. P. No. 15/2006 in O. S. No. 327/97. C. R. P. No. 3909/2007 is filed as against an order dated 17-1-2007 on the file of Principal junior Civil Judge, Kavali in E. P. No. 7/2006 in O. S. No. 326/97. C. R. P. No. 3777/2007 is filed as against an order made in E. A. No. 415/ 2007 in E. P. No. 7/2006 in O. S. No. 326/97 dated 30-7-2007. After hearing the Counsel, while reserving Orders in all these Civil revision Petitions, on 3-9-2007, this Court made an order of status quo obtaining as on the said date to be maintained for a period of two weeks.
(3.) THESE matters are being disposed of by this Common Order in view of the commonality of both facts and also Law which had been argued in elaboration.
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