Sanjay Kumar, J. - (1.) This civil revision petition under Article 227 of the Constitution arises out of the order dated 06.03.2017 passed by the learned I Additional District Judge, Ranga Reddy District at L.B.Nagar, in I.A.No.716 of 2017 in O.S.No.38 of 1993 (Old O.S.No.721 0f 1983). The petitioners are plaintiff Nos.14 and 15 in the said suit. They filed the subject I.A. under Rule 32 of the Andhra Pradesh Civil Rules of Practice and Circular Orders (hereinafter, 'the Civil Rules of Practice') seeking permission to be represented by their General Power of Attorney (GPA) holder. By the order under revision, the trial Court held against them and dismissed the I.A. Aggrieved thereby, they are before this Court.
(2.) By order dated 29.03.2018, this Court granted stay of further proceedings in the suit taking note of the apprehension of the petitioners/plaintiff Nos.14 and 15 that the injunction petition filed by them may be dismissed on the strength of the dismissal of the subject I.A.
(3.) Heard Sri Ghanta Rama Rao, learned senior counsel representing Sri Mohd. Islamuddin Ansari, learned counsel for the petitioners/plaintiff Nos.14 and 15, and Sri Vedula Venkataramana, learned senior counsel representing Sri P.Raghavendra Reddy, learned counsel for respondent Nos.2 and 5/plaintiff Nos.5 and 8. Respondent Nos. 3, 4, 6, 7, 8 and 9 are the siblings of respondent Nos. 2 and 5, being the progeny of deceased Respondent Nos.1 and 10. Respondent Nos.11 to 55 in the revision are shown as not necessary parties.;