(1.) This revision is directed against the docket order dated 01.02.2019 passed by the Court of the Metropolitan Sessions Judge cum-I Additional District Judge, Visakhapatnam, in E.P.No.3 of 2005 in O.S. No.27 of 1998.
(2.) Briefly stated, the facts leading to filing of the present revision, arc as follows.
(3.) In the present revision, this Court, in LA. No.2 of 2019, passed the following order.