Between vs Polaki Rama Krishna 2 Ors And Others
2024 Latest Caselaw 8657 AP

Citation : 2024 Latest Caselaw 8657 AP
Judgement Date : 19 September, 2024

Andhra Pradesh High Court - Amravati

Between vs Polaki Rama Krishna 2 Ors And Others on 19 September, 2024

APHC010589112011
                    IN THE HIGH COURT OF ANDHRA
                                PRADESH
                                                                [3470]
                             AT AMARAVATI
                      (Special Original Jurisdiction)

     THURSDAY ,THE NINETEENTH DAY OF SEPTEMBER
          TWO THOUSAND AND TWENTY FOUR
                                  PRESENT
     THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
      THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
        CIVIL MISCELLANEOUS APPEAL NO: 1364/2011
Between:
Tirupurana Venkata Ranganadha Rao                      ...APPELLANT
                                   AND
Polaki Rama Krishna 2 Ors and Others              ...RESPONDENT(S)
Counsel for the Appellant:
     1. O MANOHER REDDY
Counsel for the Respondent(S):
     1. ELEVATED AS JUDGE
The Court made the following:

JUDGMENT:

(per Hon'ble Sri Justice Ravi Nath Tilhari) This appeal is filed by the defendant, challenging the order

of grant of temporary injunction in favour of the

respondents/plaintiffs in O.S.No.8 of 2021 in I.A.No.50 of 2011.

2. Sri K.Devi Prasanna Kumar, learned counsel representing

Sri O.Manohar Reddy, learned counsel for the appellant, submits

that the suit is still pending.

3. There is no representation for the respondents.

4. Keeping the appeal pending would serve no useful

purpose. Considering the pendency of the suit as also the

continuation of the temporary injunction, which was granted in the

year 2011, we dispose of this appeal by providing that the learned

court shall make efforts to expeditiously dispose of the suit. Until