N.P.VIJAYALAKSHMI Vs. ATUL P.DESAI

JUDGEMENT

(1.) Since the parties and the lis involved in these revisions are one and the same, these revisions are heard together and being disposed of by the common order.

(2.) Heard Sri T. Bala Mohan Reddy, learned counsel for the petitioners in all the revisions and Sri R.Sushanth Reddy, learned counsel for respondents in CRP No.783 of 2026 and respondent No.1 in CRP Nos.785 and 894 of 2026.

(3.) Learned counsel for the petitioners filed a memo vide USR No.35471 of 2026 dtd. 18/3/2026 in CRP No.783 of 2026 stating that 3rd respondent is also a Judgment Debtor, she stands on the same footing as that of the petitioners, since she is residing in Australia, and they could get her vakalath in time. Therefore, she is only a formal party. Therefore, petitioners are not seeking any relief against her.