P S Rao, West Godavari Dist vs Ragolu Durga Prasad, West ...
2022 Latest Caselaw 8866 AP

        HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

          CIVIL MISCELLANEOUS APPEAL No. 109 of 2016

JUDGMENT:

Interlocutory Application No.2466 of 2015 was filed before the

Principal District Judge, West Godavari District, under Order 39 Rule1

and under Section 94 (e) r/w 151 C.P.C. to grant interim injunction

restraining the respondents from alienating, transfer, charge and let out

the property to 3rd party until the disposal of the Civil Miscellaneous

Appeal. Learned Principal District Judge by an order dated 08.12.2015

has granted status quo for the relief supra prayed. Aggrieved by the

said order passed in I.A.No.2466 of 2015 in C.M.A.Sr.No.11163 of 2015,

the present Civil Miscellaneous Appeal is filed under Order 43 Rule 1(u)

of C.P.C. This Court by an order dated 19.02.2016 has passed order in

CMAMP 257 of 2016 stating that status quo Order granted by the trial

court in respect of alienation shall be maintained.

2. Learned counsel for the appellant would submit that in the

meanwhile Suit has been disposed of. Hence, the present Civil

Miscellaneous Appeal has become infructuous.

3. Accordingly, the Civil Miscellaneous Appeal is dismissed as

infuctuous.

Miscellaneous Petitions pending, if any, shall stand closed.

________________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 18-11-2022 Harin

HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

C.M.A.No.109 OF 2016

Date: 18-11-2022

Harin