K ARVIND REDDY Vs. M SUKUMAR REDDY

JUDGEMENT

(1.) Heard Sri V. Ravinder Rao, Senior Counsel for Sri Sourabh Agarwal, learned counsel for petitioner and Sri Vedula Venkataramana, learned senior counsel for Sri B. Chandrasen Reddy, for respondents 1 and 2.

(2.) This Revision is filed under Article 227 of the Constitution of India challenging order dt.10.04.2019 in E.A. No.500 of 2019 in E.P. No.1529 of 2018 in PLC No.81 of 2007 in O.S. No.278 of 2004 of the Chief Judge, City Civil Court, Hyderabad.

(3.) The petitioner herein is Judgment Debtor No.33.