B BHANU MURTHY Vs. P RAMA SUBRAHMANYAM

JUDGEMENT

(1.) IN C. M. P. No. 4691/2008, this Court granted interim suspension. C. M. P. No. 7201/2008 is filed praying for vacation of the interim suspension.

(2.) WHEN the matter is coming up before this Court under the caption "interlocutory", the Counsel on record made a request for disposal of the Civil revision Petition itself and thus this Civil Revision Petition itself is being disposed of finally by this Court after hearing the Counsel on record.

(3.) THE Revision Petitioner also filed reply affidavit in c. R. P. M. P. No. 7201/2008.