Smt.Nakka Rukkamma vs Kaila Prabhakar Reddy
2021 Latest Caselaw 910 Tel

 THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

                                  AND

      THE HONOURABLE SRI JUSTICE T. VINOD KUMAR

                        C.M.A. No.135 of 2021

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


      Heard learned counsel for appellant.


2.    Since it is not in dispute that I.A.No.49 of 2019 filed by

respondents and I.A.No.184 of 2019 filed by respondents are pending

consideration before the I Additional District Judge, Medak at Sanga

Reddy, and since it is stated that both sides have filed counter-

affidavits, the said Court is directed to decide both these I.As. on its

file within four (04) weeks, after hearing both sides.

3. This Appeal is disposed of with the above directions. No costs.

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

closed.

__________________________________ JUSTICE M.S.RAMACHANDRA RAO

__________________________ JUSTICE T.VINOD KUMAR Date: 22.03.2021 Vsv