LAWS(APH)-2009-2-67

S NAGAPHUSHANAM Vs. S ROSANNA

Decided On February 26, 2009
S NAGAPHUSHANAM Appellant
V/S
S ROSANNA Respondents

JUDGEMENT

(1.) THIS Court ordered notice before admission on 18. 11. 2008 and granted interim stay for a limited period which was subsequently extended to a further limited period.

(2.) SRI S. Venkata Subba Rao, the learned Counsel representing respondent entered appearance.

(3.) HEARD Sri J. Janaki Kami Reddy, the learned Counsel representing the revision petitioner and Sri S. Venkata Subba Rao, the learned Counsel representing the respondent.