CHAMUNDESWARI WINES Vs. M. SANTOSH KUMAR GOUD

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the docket order dt.19-11-2018 in O.S.No.443 of 2011 of the VII Senior Civil Judge, City Civil Court, Hyderabad.

(2.) Petitioners herein are defendant Nos.1 and 2 in the suit.

(3.) The 1st respondent herein filed the said suit against petitioners for recovery of money.