KEESARI SRINIVAS Vs. MOHAMMED MAGDOOM PASHA

JUDGEMENT

(1.) Heard Mr. P.S.P. Suresh Kumar, learned counsel for the petitioners and Mr. M.V. Hanumantha Rao, learned counsel for respondent Nos.1 and 2.

(2.) In view of the nature of relief sought in this revision, the same is disposed of by dispensing with notice to respondent Nos.3 and 4.

(3.) Assailing the order dtd. 19/12/2022 passed in I.A. No.1098 of 2022 in O.S. No.44 of 2017 by learned V Additional District Judge, Nalgonda District at Miryalaguda, the petitioners herein have filed the present revision.