MADHU BABU Vs. ABBURI BHARATHI

JUDGEMENT

(1.) C.R.P.No.171 of 2014 is filed, aggrieved by the order, dated 02.12.2012, passed in I.A.No.516 of 2014 in Memo S.R.No.893 of 2012 in O.S.No.75 of 2004 on the file of the V Additional District Judge (Fast Track Court), Ranga Reddy District at L.B.Nagar, wherein the application filed by the petitioner/plaintiff to review the order, dated 24.08.2012 passed in Memo S.R.No.893 of 2012 was dismissed.

(2.) C.R.P.No.243 of 2014 is filed, aggrieved by the order, dated 24.08.2012, passed in Memo S.R.No.893 of 2012 in O.S.No.75 of 2004 on the file of the V Additional District Judge (Fast Track Court), Ranga Reddy District at L.B.Nagar.

(3.) Since the issue involved in both the Civil Revision Petitions filed under Article 227 of the Constitution of India are interconnected, they are being disposed of by this common order.