BOKKA NAGENDRA Vs. KOTTA REDDIYYA

JUDGEMENT

(1.) HEARD Sri Babji, the learned counsel representing Sri Sitaram chaparla, the learned counsel representing the revision petitioners.

(2.) IT is stated that the respondents had been served and none represents them.

(3.) THIS Court, while ordering notice before admission, on 26. 12. 2008, granted interim stay for a limited period and the same was further extended for a further limited period.