SAMBA PURNACHANDER RAO Vs. SAMBA SURENDER

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed challenging the docket order dated 04.05.2021 passed in I.A.No.344 of 2018 in O.S.No.202 of 2015 on the file of the Principal Junior Civil Judge, Kothagudem.

(2.) Heard learned counsel for the revision petitioner and perused the record.

(3.) At the admission stage, learned counsel for the revision petitioner requested this Court to give a direction to the trial Court to dispose of the aforesaid Interlocutory Application as expeditiously as possible.