HARSHA DEVELOPERS Vs. AHMED HUSSAIN

JUDGEMENT

(1.) Civil Revision Petition No.3661 of 2025 has been filed against an order dtd. 29/8/2025 passed in I.A.No.237 of 2022 in O.S.No.276 of 2016 by the Court of the III Additional District Judge, Ranga Reddy District, L.B. Nagar ('Trial Court').

(2.) By the said impugned order, the Trial Court allowed I.A.No.237 of 2022 filed by the respondent Nos.1 to 3/plaintiffs for condoning the delay of 1414 days in filing I.A.No.236 of 2022 seeking restoration of the Suit.

(3.) By the impugned order, the Trial Court allowed the plaintiffs' IA (237 of 2022) on the ground that the plaintiffs had shown sufficient cause for condoning the delay. The petition was allowed on costs of Rs.14,140.00 payable to the respondent No.14 therein by 27/10/2025. The petitioner before this Court is the defendant No.14 in the Suit filed for partition and the respondent No.14 in the said I.A.