Sri N. Venkateshwar Rao vs Sri Ramchandra Swamy Temple
2021 Latest Caselaw 3353 Tel

     The Hon'ble The Chief Justice Satish Chandra Sharma
                                        and
           The Hon'ble Sri Justice A. Rajasheker Reddy
                        Writ Appeal No.158 of 2021

Judgment: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

        This Writ Appeal is arising out of Order dated 20.04.2021,

passed by the learned Single Judge, in I.A.No.1 of 2021 in

W.P.No.8206 of 2021.

2.      Learned counsel for the appellant/proposed respondent

was fair enough in stating that he has already preferred an

application for vacating stay granted in W.P.No.8206 of 2021 and

also an implead application and therefore, the present appeal be

disposed of with a request to the learned Single Judge to decide

the vacate stay application as well as an implead application filed

in the Writ Petition.

3. Resultantly, without adverting to the merits of the case, the

present Writ Appeal stands disposed of requesting the learned

Single Judge to decide the vacate stay application as well as the

implead application at an early date.

4. Office is directed to list W.P.No.8206 of 2021 before the

Bench having roster on 22.11.2021.

5. Parties are directed to appear before the learned Single

Judge on 22.11.2021.

Consequently, Interlocutory Applications, pending if any,

stand dismissed.

_______________________ Satish Chandra Sharma, CJ

____________________ A. Rajasheker Reddy, J Date:10.11.2021 lur