KOLAPALLI MURALI KRISHNA Vs. BOMMADEVARA KRISHNA MURTHY

JUDGEMENT

(1.) THIS Civil Revision Petition is coming up "for admission".

(2.) HEARD Sri P. Rajasekhar, the learned counsel representing the revision petitioners and Sri Mohd. Moinuddin representing Sri Wasim Ahmed Khan, the learned counsel representing R6.

(3.) IT is stated that Sri Wasim Ahmed Khan had lodged caveat on behalf of R6. It is shown that R3 to R5 are not necessary parties in the above civil revision petition and the first respondent is no more.