(1.) Heard Mr. Anirudh, learned counsel representing Mr. Boosa Shivachandra, learned counsel for the petitioner in C.R.P. No.1832 of 2024, Mr. Gummala Bhasker Reddy, learned counsel for the petitioners in C.R.P. No.2141 of 2024 and Mr. Gudiseva Narasimha Rao, learned counsel for respondent No.1. Respondent Nos.2 to 13 are not necessary parties as per the cause title in C.R.P. No.2141 of 2024.
(2.) C.R.P. No.1832 of 2024 is filed by the petitioner - judgment- debtor No.4 in E.P. No.102 of 2020 challenging the order dtd. 30/4/2024 passed by learned Principal District Judge, Karimnagar in E.P. No.102 of 2020. Challenging the very same order, judgment- debtor Nos.2, 3, 6, 14 and 16 filed C.R.P. No.2141 of 2024.
(3.) The petitioners in both the revisions are arrayed as judgment-debtor Nos.2, 3, 4, 6, 14 and 16, respectively, while respondent No.1 is the decree-holder in E.P. No.102 of 2020. For the sake of convenience, the parties herein are hereinafter referred to as they were arrayed in E.P. No.102 of 2020.