Telangana High Court
Kishore Singh, Lower Dhoolpet, ... vs Nomula Mahesh, Bholakpur, ... on 28 February, 2024
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
THURSDAY, THE TWENTY THIRD DAY OF APRIL,
TWO THOUSAND AND FIFTEEN
: PRESENT:
THE HON'BLE SRI JUSTICE C.V.NAGARJUNA REDDY
AS. No. 153 of 2010
(Appeal under Section 96 of CPC against the Judgment and decree of the
Court of the Additional Junior Civil Judge-cum-XVIII Metropolitan Magistrate,
Cyberabad at Malkajgiri made in OS.No. 206 of 2008 dated 07-12-
2009)
Between:
Kishore Singh, S/o. Late Bhikam Singh
Appellant/Plaintiff
AND
Nomula Mahesh, S/o. Mr. Narahari Goud, R/o. 6-4-50/2/6, Bholakpur,
Secunderabad.
Respondent/Defendant
The Appeal coming on for hearing upon perusing the petition and Grounds
filed herein and upon hearing the arguments of Sri Ashutosh Pathak, Advocate for
the Appellant, the Court made the following
ORDER:
" The appeal is posted on letter, dated 06.04.2015, addressed by the Chairman, LRAT-cum-II Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar to the Registrar (Judicial) of this Court, wherein he has mentioned that the records in O.S.No.206 of 2008 on the file of the Additional Junior Civil Judge, Malkajgiri, Ranga Reddy District were sent to this Court for being considered in A.S.No.153 of 2010 which arises out of the said suit and that these records are needed for disposal of A.S.No.20 of 2010 (Identified Case by the Chairman, LRAT-cum-II Additional District and Sessions Judge, Ranga Reddy District). He has, therefore, requested for return of the original records in O.S.No.206 of 2008 with the assurance that the same will be resubmitted to this Court within 15 days.
In the light of the above request, the Registry is directed to return the records in O.S.No.206 of 2008 on the file of the Additional Junior Civil Judge, Malkajgiri, Ranga Reddy District to the Chairman, LRAT-cum-II Additional District and Sessions Judge, Ranga Reddy District and the latter is directed to return the same to this Court within 15 days of receipt of the said records by him."
ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To
1. The Additional Junior Civil Judge-cum-XVIII Metropolitan Magistrate, Cyberabad at Malkajgiri.
2. The Chairman, LRAT-cum-II Additional District and Sessions Judge, R.R.District. (By Spl. Messenger)
3. The Section Officer, Appeal Section, High Court, Hyderabad.
4. The Section Officer, V.R. Section, High Court, Hyderabad.
5. One CC to Sri Ashotosh Pathak, Advocate(OPUC)
6. One spare copy.
SAH HIGH COURT CVNRJ DATED: 23-04-2015 ORDER AS.NO. 153 OF 2010 DIRECTION DRAFTED BY: SAH APPROVED BY:
DRAFTED ON: 02-05-2015 HIGH COURT CVNRJ DATED: 23-04-2015 ORDER AS.NO. 153 OF 2010 DIRECTION