GOVINDWALE TEJU LAL Vs. G.NIRMAL RAJ SINGH

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the docket Order dtd. 18/11/2024 in O.S.No.862 of 2013, passed by the learned X-Additional Chief Judge, City Civil Court, Hyderabad.

(2.) Heard Sri Mohd.Mazhar Ali, learned Counsel for the petitioner and Sri Purushotam Laal, learned Counsel for respondent Nos.1 to 3, and Respondent Nos.4 to 10 are not necessary parties.

(3.) Petitioner herein is defendant No.2, respondent Nos.1 to 3 are plaintiffs and respondent Nos.4 to 10 are defendant Nos.1 and 3 to 8, in the suit.