S.V. Bhatt, J. - (1.) THE parties in O.S. No. 53 of 2004 in the Court of the Special Assistant Agent and Sub -Divisional Magistrate, Mobile Court, Bhadrachalam, are before this Court in these two revisions. Defendants 1 to 3 in O.S. No. 53 of 2004 are revision petitioners in C.R.P. No. 3651 of 2014. The revision is filed against the order dated 23.09.2014 in I.A. No. 238 of 2014.
(2.) PLAINTIFFS in O.S. No. 53 of 2004 are revision petitioners in C.R.P. No. 4110 of 2014. The revision is directed against the order dated 09.09.2014 in I.A. No. 233 of 2014. For convenience, the parties are referred to as plaintiffs and defendants in the suit O.S. No. 53 of 2004.
(3.) THE revisions present meandering instances happening in a simple suit filed for injunction in O.S. No. 260 of 1999. The suit was dismissed for default, resulting in filing of applications for restoration of the suit and revisions on such orders etc. The issue, after a lapse of 15 years from the date of filing of the suit, continues to be illusive at the hands of Special Assistant Agent, Bhadrachalam.;