SUNKUGARI SRINIVASA REDDY Vs. M VIJAYALAKSHMI

JUDGEMENT

(1.) THIS matter is coming up for admission.

(2.) SRI M. N. Narasimha Reddy, representing Sri Naga Reddy, on 22. 7. 2009 represented that the Counsel entered appearance by lodging caveat on behalf of the 1st respondent. The learned Counsel representing the revision petitioner Sri Lakshminarayana reddy pleaded urgency and hence the learned Counsel was permitted to take personal notice to respondents 2 and 3 by registered post with acknowledgment due. Sri Ranga Reddy, the learned Counsel entered appearance on behalf of 2nd respondent and Sri Veera Reddy entered appearance on behalf of 3rd respondent.

(3.) THE Counsel on record made submissions in elaboration and made a request for final disposal of the CRP at the admission stage itself and hence this Court heard the Counsel at length and the civil revision petition itself is being disposed of finally at the stage of admission.