PAVAN KUMAR AGGARWAL Vs. G.RAJ KUMARI

JUDGEMENT

(1.) These civil revision petitions under Sec. 115 CPC are directed against the common order dtd. 7/4/2017 in E.A.Nos. 25 and 26 of 2017 in E.P.No.111 of 2015, on the file of the VIII-Additional Senior Civil Judge, Ranga Reddy District, wherein the said applications filed by the petitioner herein under Order XXI Rule 40 CPC to recall the warrant of arrest by setting aside the order dtd. 13/12/2016 and under Order XXI Rule 26 CPC to stay all further proceedings, including the arrest of the petitioner herein, were dismissed.

(2.) Heard the learned counsel for the petitioner and learned counsel for the respondents. Perused the record.

(3.) The revision petitioner is the judgment debtor and the respondents are the decree holders.