Muthyapu Balkishan vs Mohd. Wajid Mohiuddin Anjum
2021 Latest Caselaw 310 Tel

             HIGH COURT OF JUDICAT URE AT HYDERABAD
     FOR T HE ST AT E OF T ELANGANA AND T HE ST AT E OF ANDHRA
                               PRADESH

                THURSDAY, THE TWENTY FIRST DAY OF APRIL,
                      TWO THOUSAND AND SIXTEEN

                                 : PRESENT :

     T HE HONOURABLE SRI JUST ICE M. SAT YANARAYANA MURT HY

                             AS. No. 573 of   2009


Bet ween:

Muthyapu Balkishan, S/o. Late M. Pentaiah.
                                                                  ...Pet it ioner
                                               (Appellant in AS.No. 573 of 2009
                                                       on the file of High Court)
                                     AND

 1. Mohd. Wajid Mohiuddin @ Anjum, S/o. Late Mohd. Zakiuddin, Occ :
    Business, R/o. Inamdargally, Yellareddy (V & M), Presently residing At
    H.No. 23-1-689/2A, Mogulpura, Hyderabad.
 2. Muthyapu Sudershan, S/o. Late M. Pentaiah, Occ : Business, R/o.
    Yellareddy Village and Mandal, Nizamabad District.

..Respondents
                                                          (Respondents in -do)

    Appeal under Section 96 of C.P.C., praying that in the circumstances
stated in the memo of grounds filed herein, the High Court may be pleased
to allow the appeal with costs by setting aside the Judgment and Decree in
O.S. No. 30 of 2000 dated             21-04-2009 on the file of the VIII Addl.
District Judge, Nizamabad.


        The petition coming on for hearing upon perusing the petition and the
affidavit filed in both the petitions, and the orders of the High Court dated:
06-10-2009 made in A.S.No. 573 of 2009 and order dated 06-01-2016 made
i n ASMP.No. 2758 of 2015 and order dated 01-03-2016 made herein and
upon hearing the arguments of Sri. Deepak Misra, Advocate for petitioner and
G. Rama Sharma, Advocate for respondent No.1 and Sri B. Vijaysen Reddy,
Advocate for respondent No.2, the Court made the following

ORDER:

Int erim order grant ed earlier is ext ended for a period of t wo mont hs.

Post aft er summer vacat ion, 2016.

ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR To

1. The VIII Additional District Judge, Nizamabad.

2. One CC to Sri Deepak Misra, Advocate (OPUC)

3. One CC to Sri G. Rama Sharma, Advocate(OPUC)

4. One CC to Sri B. Vijaysen Reddy, Advocate(OPUC)

5. Two spare copies. Skm

HIGH COURT

MSM.J Drafted by: skm Drafted on: 22-04-2016

DAT E: 21-04-2016

NOT E: Post after summer vacation, 2016

ORDER

A.S. No. 573 of 2009

EX T ENSION OF INT ERIM ORDER