Smt. Vattikonda Girija vs Esram Prasad
2021 Latest Caselaw 1072 Tel

Item No.17
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                    AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                           W.A.No.101 of 2021

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     The appellant (respondent No.4 in W.P.No.3087 of 2021) has

filed the present appeal being aggrieved by an interim order dated

15.02.2021, passed by the learned Single Judge in a writ petition filed

by the respondents No.1 to 5 wherein, the order of the respondent

No.6/appellate authority dated 15.02.2020 has been suspended.

2. On enquiring from learned counsel for the appellant as to

whether the appellant has moved an application for seeking vacation of

the ex parte order dated 15.02.2021, he concedes that an application has

been moved on 26.02.2021, which is pending consideration before the

learned Single Judge.

3. That being the position, we decline to entertain the present

appeal. It is for the appellant to pursue the vacate stay application

moved before the learned Single Judge.

4. The present appeal is disposed of along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

01.04.2021 JSU