K RAMULU Vs. K NARSIMULU

JUDGEMENT

(1.) This is a review petition against the order dated 3-4-1998 in CRP No.3037 of 1996.

(2.) The Review Petition arises in the following circumstances. Sri A. Panduranga Rao, learned Counsel for the petitioners was not keeping good health for some time during the period preceding 3-4-1998. The Civil Revision Petition was adjourned several times on that ground and ultimately the order under review has been passed after hearingSri M. Raja Malla Reddy, learned Counsel for the respondents. Aggrieved by that order, this Review Petition is filed.

(3.) Sri A. Panduranga Rao, (sic.) learned Counsel for the respondent has been heard at length in the main Civil Revision Petition which is directed against the docket order dated 9-8-1996 in O.S.No.2 of 1989 on the file of the Subordinate Judge, Sanga Reddy.