YELLAPRAGADA PRABAHAKARA RAO Vs. KANDURI NAGAMANI

JUDGEMENT

(1.) Delay condoned.

(2.) We have heard the Learned Counsel for the Petitioner and perused the impugned order, passed by the Telangana State Consumer Disputes Redressal Commission at Hyderabad (hereinafter referred to as the State Commission).

(3.) We find that similar matters, being Execution Revision Petition No. 29 to 55 of 2018, came up for consideration before this Commission on 30.11.2018 and the following order was passed: