Pingle Vasudeva Reddy vs Chikkala Chowdarayya
2021 Latest Caselaw 842 Tel

 THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

                                AND

      THE HONOURABLE SRI JUSTICE T. VINOD KUMAR

                          I.A.No.3 of 2021
                                in/and
                       C.M.A.No.100 of 2021

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


      Heard Sri E.Madan Mohan Rao, leaned counsel for appellants

and Sri V.Srinivas, learned counsel for respondent.

2. Sri V.Srinivas, learned counsel for respondent has placed a

detailed docket order dt.10-02-2021, which indicated that reasons

have been given by the Court below while granting ad interim

injunction ex parte on 10-02-2021 in I.A.No.73 of 2021 in O.S.No.68

of 2021.

3. In view of the same, and since we had earlier granted interim

suspension on the basis of a decretal order dt.10-02-2021, without

having knowledge of the reasoned order passed by the Court below on

10-02-2021, we vacate the order dt.19-02-2021 in I.A.No.2 of 2021 in

C.M.A.No.100 of 2021. Accordingly, I.A.No.3 of 2021 is allowed.

4. Since it is now stated that even appellants have filed counter-

affidavits in I.A.No.73 of 2021 in O.S.No.68 of 2021, the Court below

is directed to hear both sides and decide the said I.A. within six (06)

weeks.

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5. The Civil Miscellaneous Appeal is disposed of accordingly. No

costs.

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

closed.

__________________________________ JUSTICE M.S.RAMACHANDRA RAO

__________________________ JUSTICE T.VINOD KUMAR Date: 17.03.2021 Vsv