SANYASI PADHY Vs. DIVAKARA RAO

JUDGEMENT

(1.) Judgement-debtors are the petitioners in this Civil Revision.

(2.) When an application was filed for stay of further proceedings in the execution proceeding, I directed the civil revision to be heard on merits since I was of the view that merit of the civil revision would be necessary to be considered to consider question of interim stay.

(3.) Civil Revision is stated not to be ready since there is an application for recalling the order of dismissal of the revision against opposite party No. 3. However, I am of the view that it can be finally disposed of without giving opportunity to this opposite party of being heard.