KAKOLLU AKSHMANA RAO Vs. JAVVADI SUBBAYAMMA

JUDGEMENT

(1.) HEARD learned counsel representing revision petitioners and Sri Rama Mohan Palanki and Sri K. Chidambaram, learned counsel representing contesting respondents.

(2.) THIS Court while admitting the civil revision petition on 04. 4. 2008 in c. R. P. M. P. No. 1781 of 2008 made the following order.

(3.) IT is stated that the said conditional order had been complied with. C. R. P. M. P. No. 3370 of 2008 is filed to vacate the interim stay granted in c. R. P. M. P. No. 1781 of 2008 in C. R. P. No. 1363 of 2008 dated 04. 4. 2008. When the vacate stay application is taken up for hearing, the counsel representing the parties made a request for disposal of the civil revision petition itself. Hence, the civil revision petition had been heard finally by this court.