THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND
THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
CIVIL MISCELLANEOUS APPEAL No.411 of 2022
JUDGMENT: (Per the Hon'ble Dr.SA,J)
This appeal, under Order XLIII Rule 1 of CPC, is filed by the
appellant/third party, challenging the order dated 29.04.2022
passed in I.A.No.180 of 2022 in O.S.No.271 of 2022 by the
learned V Additional District Judge, Ranga Reddy District, at
L.B.Nagar, wherein the Court below directed both parties to the
suit to maintain status quo in respect of suit schedule property till
06.06.2022 and the same was extended from time to time.
2. Heard both sides and perused the record.
3. It has been contended by the learned counsel for the
appellant that the appellant herein is not a party to the impugned
order dated 29.04.2022 passed in I.A.No.180 of 2022 in
O.S.No.271 of 2022 by the Court below. It is submitted that a
direction may be given to the Court below to dispose of the
subject I.A.No.180 of 2022 as well as the Interlocutory
Application, which was filed seeking to implead the appellant
herein as party respondent/defendant in the subject I.A,
expeditiously.
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4. It is pertinent to state that since the subject lis is pending before the Court below, it is not appropriate to say anything in relation to merits of the case as the same will have a bearing over the determination of the subject I.A. Moreover, the appellant herein is not a party to the order in question.
5. In view of these circumstances, the Court below is directed to dispose of the subject I.A.No.180 of 2022 as well as the Interlocutory Application, which was filed to implead the appellant herein as party respondent/defendant in the subject I.A., within two (2) weeks from today.
6. With the above direction, this Civil Miscellaneous Appeal is disposed of.
Miscellaneous petitions, if any, pending in this appeal shall stand closed. No costs.
______________________ Dr. SHAMEEM AKTHER, J ______________________ NAGESH BHEEMPAKA, J Date: 20.10.2022 Note: Issue C.C in two (2) days.
(b/o) scs