Telangana High Court
Bhukya Manchya Kalu And Another vs Kuthuru Aruna And 6 Others on 19 November, 2021
Bench: Satish Chandra Sharma, A.Rajasheker Reddy
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
W.A.No.432 of 2020
JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
The present writ appeal is arising out of the interim order
dated 01.10.2019 passed by the learned Single Judge in I.A.No.1 of
2019 in W.P.No.21573 of 2019.
The undisputed facts of the case reveal that at the time of
issuance of notice, the learned Single Judge has passed an interim
order and the same is continuing since 2019.
A liberty is granted to the appellants to file an appropriate
application in the writ petition for vacating stay as well as to argue
the matter on merits, as it is pending since 2019.
Office is directed to list W.P.No.21573 of 2019 before the
learned Single Judge on 07.12.2021. It is made clear that this
Court has not observed anything on merits.
With the aforesaid, the writ appeal stands disposed of.
Pending miscellaneous applications, if any, shall stand
closed.
___________________________
SATISH CHANDRA SHARMA, CJ
___________________________
A.RAJASHEKER REDDY, J
19.11.2021
JSU