Chintam Ravindra Babu And 6 Others vs Sikharam Rama
2024 Latest Caselaw 4717 AP

Andhra Pradesh High Court - Amravati

Chintam Ravindra Babu And 6 Others vs Sikharam Rama on 24 June, 2024

 APHC010010732011
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3460]
                           (Special Original Jurisdiction)

                MONDAY, THE TWENTY FOURTH DAY OF JUNE
                   TWO THOUSAND AND TWENTY FOUR

                                     PRESENT

             THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

               CIVIL MISCELLANEOUS APPEAL NO: 1008/2011

Between:

Chintam Ravindra Babu And 6 Others and Others                  ...APPELLANT(S)

                                      AND

Sikharam Rama                                                  ...RESPONDENT

Counsel for the Appellant(S):

     1. M SUGUNA

Counsel for the Respondent:

     1. T V S PRABHAKARA RAO

The Court made the following:

JUDGMENT:

1. The present C.M.A is filed questioning the interlocutory order dated 15.06.2011 in I.A.No.242 of 2010 in O.S.No.24 of 2010 passed by the I Additional District Judge, Nellore, in dismissing the application for granting temporary injunction pending suit.

2. The appellant is the plaintiff. As noticed from the record, no interim order has been granted and as there is no order of injunction in favour of the appellant/plaintiff from the date of commencement of the suit or during the pendency of Revision, this Court is therefore not inclined to interfere with the order passed by the trial Court at this length of time of 13 years.

3. Therefore, the C.M.A stands dismissed. There shall be no order as to costs. As a sequel, pending applications, if any, shall stand closed.

_______________________ NYAPATHY VIJAY, J

Date: 24.06.2024

IS THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

CIVIL MISCELLANEOUS APPEAL NO: 1008/2011

Date: 24.06.2024

IS