K NAGARATHNAMMA Vs. SREE SREENIVASA FINANCIAL SERVICES

JUDGEMENT

(1.) HEARD Sri V. Vara Prasad Reddy, the learned counsel representing sri G. Sravankumar, the learned counsel for the revision petitioner/defendant.

(2.) THIS Court ordered notice before admission on 17. 03. 2009 and granted interim stay for a limited period, which had been extended for a further limited period.

(3.) THOUGH the respondent/plaintiff had been served none represents him.