Rampilla Anuradha vs N.Vijayalakshmi
2021 Latest Caselaw 2302 Tel

       HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
                                           AND
             HONOURABLE SRI JUSTICE T. VINOD KUMAR

           CIVIL MISCELLANEOUS APPEAL NO.337 OF 2021

                                     JUDGMENT:

(Per Sri Justice M.S.Ramachandra Rao)

Heard the learned counsel for the appellants.

2. The appellants are aggrieved by the non-extension of the interim

order of status quo granted on 21.08.2020 in I.A.No.208 of 2020 in

O.S.No.49 of 2020 on the file of the XIX Additional Senior Civil judge,

City Civil Court, Secunderabad.

3. Since even according to the appellants, counter has been filed by

the respondent and the matter has already been heard, we direct the XIX

Additional Senior Civil Judge, City Civil Court, Secunderabad to decide

I.A.No.208 of 2020 in O.S.No.49 of 2020 on his file before 07.09.2021.

4. Accordingly, the Civil Miscellaneous Appeal is disposed of with

the above direction. No costs.

5. Pending miscellaneous petitions, if any, in this CMA shall stand

dismissed.

6. Registry to communicate this order to the Court below

immediately.

____________________________ M.S.RAMACHANDRA RAO, J

_____________________ T. VINOD KUMAR, J Date: 06-08-2021

Note: Registry to communicate this order to the Court below i.e. XIX Additional Senior Civil Judge's Court, City Civil Court, Secunderabad immediately.

B/o Svv