S.Johar Basha vs M. Sheik Ahamed Basha
2023 Latest Caselaw 2756 AP

     THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CIVIL REVISION PETITION NO. 1206 of 2023

JUDGMENT:-

1) Heard Smt. G. Padmavathi, Advocate, representing

Sri. T.V.S. Kumar, learned Counsel for the Petitioner.

2) The Civil Revision Petition has been filed for direction

to the Trial Court to dispose of O.S. No. 34 of 2011 pending

in the Court of Senior Civil Judge, Madanapalle, Chittoor

District.

3) The Petitioner is the Defendant.

4)    The Suit is for partition.

5)    The case status details, as annexed, shows that the

trial Court is proceeding with the case, granting short

dates and the Suit is at the stage of the cross-examination.

6) The Suit is now fixed for 08.05.2023 "for steps".

7) Learned Counsel for the Petitioner could not point

out for what "steps" the next date is fixed.

8) In view of the aforesaid, the Court does not find any

reason to issue the directions, as prayed for.

9) In the result, the Civil Revision Petition is dismissed.

10) However, dismissal of this revision would not come in

the way to decide the Suit expeditiously as it pertains to

the year 2011.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

________________________ RAVI NATH TILHARI, J Date: 02.05.2023.

SM/DSB.

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CIVIL REVISION PETITION NO. 1206 of 2023

Date: 02.05.2023

SM/DSB