PASUNURI SATYNARAYANA Vs. MD.WAHEED

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) For the sake of convenience the parties are referred to as they are arrayed in the suit before the lower Court.

(3.) This civil revision petition is filed challenging the propriety and legality of the order dtd. 26/7/2022 passed in I.A.No.129 of 2022 in O.S.No.102 of 2013 on the file of the Principal District Judge at Jangaon.