G.Lakshmanna Died Rep. By His Lrs 7 ... vs G. Ramanjaneyulu
2023 Latest Caselaw 651 AP

                      HIGH COURT OF ANDHRA PRADESH

                               C.R.P. No.330 of 2015

                                  PROCEEDING SHEET

 Sl.     DATE                                                                        OFFICE
                                             ORDER

No.                                                                                   NOTE
10.    07.02.2023   BVLNC, J
                                        I.A.No.1 of 2023

It is submitted that the CRP was disposed on 08.09.2022 with a direction to the trial court to dispose of the suit within (03) three months from the date of receipt of the order.

The Learned Principal Junior Civil Judge, Anantapuramu submitted a letter dated 09.01.2023 through the Principal District Judge, Anantapuramu for extension of time enabling him to deliver the judgment, submitting that suit was reserved for judgment on 29.12.2022 and while perusing the records for preparation of the judgment, it is noticed that original documents under Ex.A2 and A3 were returned to the plaintiff earlier, and therefore, notice was taken to the counsel for the plaintiff to resubmit originals of Ex.A2 & A3 and, accordingly, they were resubmitted on 06.01.2023, and in that view of the matter, the suit could not be disposed of within the time directed by this court.

The learned counsel for the revision petitioner submitted that the trial court has to deliver judgment in this case.

Contd..2..

// 2 //

In that view of the matter, as judgment was reserved by the trial court on 29.12.2022, time is extended for disposal of the suit till 28th of this month.

Accordingly, the letter addressed by the trial court is disposed of.

Registry is instructed to communicate the order to the concerned trial court forthwith.

__________ BVLNC, J

C.R.P. No.330 of 2015

List on 28.02.2023.

__________ BVLNC, J Dmr