ASHOK KUMAR GUPTA Vs. MAMIDI PRAKASH MANCHALA

JUDGEMENT

(1.) Since the lis involved in all these three Civil Revision Petitions is intertwined and as the parties to the proceedings are one and the same, all the Civil Revision Petitions are being disposed of by this common order.

(2.) This Civil Revision Petition is directed against the order in E.A. No.6 of 2021 in E.P. No.163 of 2015 in O.S. No.378 of 2010 on the file of Principal Junior Civil Judge, Nizamabad.

(3.) Civil Revision Petition No.456 of 2021 is filed against the docket order dtd. 17/2/2021 in E.A. No.7 of 2021 in E.P. No.163 of 2015 in O.S. No.378 of 2010 whereby the Court below had dismissed the petition filed by the defendant/JDr under Order XXI Rule 26 read with Sec. 151 of CPC to stay all further execution proceedings pending consideration of objections filed under Order XXI Rule 97 CPC which was the subject mater of E.A. No.6 of 2021.