M/S Ivrcl Mbl Jv Ltd vs Akr Constructions Lts
2021 Latest Caselaw 1850 Tel

    HONOURABLE SR`I JUSTICE M.S.RAMACHANDRA RAO

AND

HONOURABLE SRI JUSTICE T.AMARNATH GOUD

C.M.A.No.200 of 2021

JUDGMENT: (per Hon'ble Sri Justice M.S. Ramachandra Rao)

Heard learned counsel for appellant.

Though this Appeal is filed challenging the order dt.19-09-2018 in

I.A.No.1150 of 2018 in O.S.No.655 of 2018, learned counsel for appellant

seeks disposal of the Appeal with a direction to the Court below to decide

I.A.Nos.1377 and 1378 of 2018 filed by the appellant in O.S.No.655 of

2018 in the Court below, pointing out that the said applications, though

filed more than 2 years back, are still not disposed of by the Court below.

In view of the said submission, this Appeal is disposed of directing

the X Additional Chief Judge, City Civil Court, Hyderabad to decide

I.A.Nos.1377 and 1378 of 2018 filed by the appellant in O.S.No.655 of

2018 on his file on or before 31-08-2021, after hearing both sides. No

costs.

As a sequel, miscellaneous petitions pending, if any, shall stand

closed.

____________________________ M.S.RAMACHANDRA RAO, J

______________________ T.AMARNATH GOUD, J

Date: 25-06-2021 Vsv