- (1.) C. R. P. No. 168 of 2009 is filed by the petitioners-defendants No. 3 and 5 being aggrieved by an order made in I. A. No. 71 of 2008 in O. S. No. 222 of 2007 on the file of the II Additional Senior Civil Judge, Nandyal, under Article 227 of the Constitution of India.
(2.) C. R. P. NO. 216 of 2009 is filed by the self same parties being aggrieved by an order made in I. A. No. 100 of 2008 in O. S. No. 222 of 2007 on the file of the II Additional Senior civil Judge, Nandyal.
(3.) C. R. P. NO. 293 of 2009 is filed by the self same parties against the order made in i. A. No. 78 of 2008 in O. S. No. 222 of 2007 on the file of the II Additional Senior Civil judge, Nandyal. The said applications were disposed of by the learned II Additional senior Civil Judge, Nandyal by a common order dated 2-1-2009.;