M SATISH KRISHNA Vs. V SARASWATHAMMA

JUDGEMENT

(1.) THIS Court ordered notice before admission on 31. 12. 2008 and granted interim stay for a limited period, which is being extended from time to time.

(2.) THE first respondent filed C. R. P. M. P. No. 2260 of 2009 praying for the relief of vacating the interim stay granted by this Court on 31. 12. 2008.

(3.) THE learned counsel representing the parties, at this stage, made a request for final disposal of the civil revision petition and hence, the same itself is heard finally by this Court.