RAJA RAJESWARI ESTATES REP BY ITS MANAGING DIRECTOR, S. GAURAVA REDDY, C/O RATNAKAR REDDY R/O D. NO Vs. NAGRJUNAKONDA SUNDRACHARY S/O VENKATESHWARLU, R/O B

JUDGEMENT

(1.) By this application the petitioner is seeking early hearing. Learned counsel for the petitioner submits that the respondent/complainant has initiated execution proceedings and warrants have been issued against the petitioner, therefore, it is imperative that the admission haring be expedited and the application filed by the petitioner may be disposed of.

(2.) Heard. Request is granted.

(3.) This revision has been filed by the petitioner/opposite party against the order of the State Commission dated 9.1.2013 whereby the State Commission allowed the appeal preferred by the petitioner and ordered thus: -