(1.) This Revision is filed against the order passed in 1.A.No.155/91 in O.S.No.135/88 on the file of Principal Subordinate Judge, Tirupati.
(2.) The Suit is filed by the 1st respondent herein which is Andhra Bank to recover an amount of Rs.81,41,000/- from the defendants 1 to 17. The 1st defendant Industry became sick. The same was referred before the B.I.F.R. and it was registered on 2-6-1988. The contention of the Revision Petitioners is that once an industry becomes sick and registered before the B.I.F.R. the proceedings before any Court in respect of that industry have to be stayed until disposal of the application pending before the B.I.F.R. This contention was negatived by the lower Court.
(3.) Aggrieved by the said order the present Revision is filed.