Pittam Rajasekhar Reddy Another vs Pittam Pedda Ramasubba Reddy 6 ...
2022 Latest Caselaw 9620 AP

     THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

             CIVIL MISCELLANEOUS APPEAL No. 886 of 2016

JUDGMENT:

Suit O.S. No.49 of 2016 was filed for permanent injunction and

I.A. No.1385 of 2016 was filed for temporary injunction. The said

petition was allowed in favour of the respondents herein by an order

dated 17.10.2016 by the III Additional District Judge, Kurnool at

Nandyal.

2. Aggrieved by the said order, the present Civil Miscellaneous

Appeal is filed. Both the counsels agreed for the disposal of the present

Civil Miscellaneous Appeal with a direction to the Court below to

dispose of the suit.

3. Acceding the request of the counsels, the Civil Miscellaneous

Appeal is disposed of directing the Court below to dispose of the said

suit within a period of six months from the date of receipt of a copy of

the order, as the matter pertains to 2016.

7. Accordingly, the Civil Miscellaneous Appeal is disposed of. No

costs.

Miscellaneous Petitions pending, if any, shall stands closed.

________________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 14-12-2022 Harin

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

C.M.A.No.886 OF 2016

Date: 14-12-2022

Harin