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Judgment
This revision petition is filed under Article 227 of the Constitution of India, aggrieved by non-disposal of I.A. No. 1165 of 2025 in O.S. No.70 of 2025 on the file of the Court of the Civil Judge (Junior Division), Tadipatri, filed under Order IX, Rule 13, read with Section 151 of C.P.C, by the revision petitioner / defendant in the suit.
The learned counsel for the revision petitioner submitted that the petition in I.A. No. 1165 of 2025 has been adjourned from time (i.e., 22.18.2025, 04.02.2026, 18.03.2026, 01.05.2026, 15.05.2026, 20.07.2026, 10.08.2026 & 31.08.2026) to time for filing counters since 22.12.2025, and he further submitted that it has undergone as many as, more than 13 adjournments so far, just for the purpose of filing counter by the respondent No. 1 / plaintiff.
Under the above circumstances, the civil revision petition is disposed of directing the trial Court to dispose of I.A. No. 1165 of 2025 in O.S. No.70 of 2025 upon hearing both sides, within one (1) month from the date of receipt of copy of this order, by giving only one last chance for filing counter.
There shall be no order as to costs.
Pending miscellaneous applications, if any, shall stand closed.