MOHD ABDUL WAHAB Vs. STATE BANK OF HYDERABAD

JUDGEMENT

(1.) THIS Court ordered notice before admission on 10. 7. 2008 and granted interim stay for a limited period, which was further extended for a further limited period.

(2.) C. R. P. M. P. NO. 4729 of 2008 is filed praying for vacation of the interim stay granted on 10. 7. 2008 in C. R. P. No. 2636 of 2008. When the vacate stay application is taken up for hearing, the counsel representing the parties to the civil revision petition made a request for final disposal of the civil revision petition. The counsel on record also made elaborate submissions putting forth their respective stands.

(3.) THE present civil revision petition is filed by Mohd. Abdul Wahab, the revision petitioner-first defendant, being aggrieved of an order made in i. A. No. 84 of 2007 in O. S. No. 51 of 2005 on the file of I Additional Senior Civil judge, Fast Track Court, Mahabubnagar.