RANDHI SEETHAMMA Vs. SILLA VENKATA RAMANA

JUDGEMENT

(1.) THIS Court ordered notice before admission on 29. 12. 2008 and granted interim stay for a limited period in CRPMP no. 7744 of 2008, which is being extended from time to time.

(2.) THE matter is coming up for admission.

(3.) HEARD Sri K. S. Gopalakrishnan, the learned Counsel representing the revision petitioner and Sri K. V. Subba Reddy, the learned Counsel representing the respondent.