NARALASETTY PAVAN CHANDRA NAGOOR Vs. RAVI KUMAR MERUVA

JUDGEMENT

(1.) Heard Sri B.Mayur Reddy, learned Senior Counsel duly assisted by Sri Naresh Sunkara, learned counsel on record for the petitioner and Sri K.V.Bhanu Prasad, learned Senior Counsel duly assisted by Sri K.Sai Sri Harsha, learned counsel for the respondent.

(2.) This Civil Revision Petition is filed being aggrieved by the order dtd. 29/1/2026 passed in C.E.P.No.6 of 2025 by the learned Special Judge for Trial and Disposal of Commercial Disputes, Ranga Reddy District (Trial Court), wherein the execution petition filed by the Decree Holder under Order XXI Rule 30 of the Code of Civil Procedure, 1908 (CPC) for attachment of the schedule immovable property under Order XXI Rule 54 of CPC for realization of the decretal amount by sale of the attached property under Order XXI Rules 64 to 66 of CPC, was allowed by the impugned order.

(3.) The main ground of challenge is as to whether the decree holder is entitled to enforce the judgment and decree passed by the Federal Court of Sharjah, Primary Court and whether the decree holder is entitled for attachment of the EP Schedule Properties.