Tirumalareddy Rama Gopala Reddy vs Bandaru Venkateswara Rao
2021 Latest Caselaw 789 AP

       THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

        CIVIL MISCELLANEOUS APPEAL No.96 OF 2018

JUDGMENT:

Heard Sri P.Madan Mohan Reddy, learned counsel,

representing Sri P.Nagendra Reddy, learned counsel for the

appellant and Sri M.R.S.Srinivas, learned counsel for the

respondent.

In the course of hearing, when this court suggested to get

the first appeal pending in the appellate Court disposed of at an

early date than inviting an order in this CMA on merits, both the

counsel fairly agreed.

Therefore, in the above circumstances, the Civil

Miscellaneous Appeal is disposed of, directing the learned VIII

Additional District Judge, West Godavari at Eluru to dispose of

A.S.No.16 of 2017 on its file within three months from the date of

receipt of a copy of this order after giving fair opportunity to both

parties. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

________________________________ JUSTICE M.VENKATA RAMANA Date: 11.2.2021 sj

THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

C.M.A.No.96 OF 2018

DATE : 11.2.2021

sj