M/S Triveni Constructions vs Garrison Engineer Project And ...
2021 Latest Caselaw 1366 Tel

     THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                          C.M.A.No. 207 OF 2021

JUDGMENT:

The docket order, dated 17.03.2021, passed by the learned

XVI Additional District Judge, Malkajgiri in A.R.B.O.P.No.5 of 2020 is

challenged before this Court.

Heard learned counsel for the appellant.

By the order under Appeal, A.R.B.O.P.No.5 of 2020 was

adjourned, as such, against the said order, the Appeal itself would

not be maintainable. It may be noted that there is no refusal to pass

any order by the Court below.

In those circumstances, the Appeal is disposed of with the

direction to the Court below to accept the advancement petition filed

by the appellant, consider the same and pass appropriate orders

including the interim orders on merits, forthwith.

Consequently, miscellaneous applications, if any shall stand

closed. No costs.

________________________ CHALLA KODANDA RAM, J

Dt:26.04.2021

Note: Issue cc today.

kdl