M ARUNA Vs. TRILOK KUMAR SANGHI
LAWS(APH)-2009-2-32
HIGH COURT OF ANDHRA PRADESH
Decided on February 17,2009

M.ARUNA Appellant
VERSUS
TRILOK KUMAR SANGHI Respondents

JUDGEMENT

- (1.) WHILE admitting the civil revision petition, on 03. 12. 2008 in c. R. P. M. P. No. 7091 of 2008, interim stay had been granted.
(2.) HEARD Dr. Y. Padmavathi, learned counsel representing revision petitioner and M/s. Manjiri S Ganu, learned counsel representing respondent.
(3.) THIS civil revision petition is filed by the unsuccessful petitioner-plaintiff as against an order made in I. A. No. 75 of 2008 in O. S. No. 480 of 2005 on the file of IX Additional Senior Civil Judge (FTC), City Civil Court, Hyderabad.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.