Narala Buchiah Choudary vs Narla Parvathamma
2021 Latest Caselaw 3669 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
           THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                     W.A.Nos.531 & 532 of 2019

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



        Learned counsel for the parties have fairly stated before this

court that the main writ petitions are still pending before the

learned Single Judge and therefore, a direction be issued to decide

the main writ petitions i.e., W.P.Nos.42015 of 2018 and 42224 of

2018.

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

writ appeals are disposed of with a request to the learned Single

Judge to decide the writ petitions, as expeditiously as possible, at

an early date. Office is directed to list W.P.Nos.42015 of 2018 and

42224 of 2018 before the learned Single Judge having roster on

14.12.2021

. The parties shall appear before the learned Single

Judge on 14.12.2021.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 22.11.2021 JSU