LAWS(TLNG)-2022-4-73

MOHD. IQBAL ALI Vs. SYED SHAH JAFFAR HUSSAIN

Decided On April 25, 2022
Mohd. Iqbal Ali Appellant
V/S
Syed Shah Jaffar Hussain Respondents

JUDGEMENT

(1.) This common order will dispose of both Civil Revision Petition Nos.8 and 9 of 2022.

(2.) Heard Mr.Vedula Srinivas, learned senior counsel for the revision petitioner and Mr. A. Veera Swamy, learned counsel for respondent Nos.1 and 2.

(3.) In Civil Revision Petition No.8 of 2022 revision petitioner has questioned the order dtd. 27/12/2021 passed by the III Additional Chief Judge, City Civil Court, Hyderabad in E.A.No.182 of 2021 in E.P.No.852 of 2019.