M/S. Astha Power Corporation ... vs Mohammad Saber Shareef And 6 ...
2021 Latest Caselaw 3684 Tel

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


                           WRIT APPEAL No.607 of 2021


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


     The facts of the case reveal that a Project has come to a

standstill, as argued by the learned counsel for the appellant, on

account of an interim order and he has simply prayed that the

application for vacating the stay be decided at an early date.


     Resultantly, after hearing the learned counsel for the parties

and without averting to the merits of the case, a request is made to

the learned Single Judge to decide the application for vacating the

stay as well as the main writ petition as expeditiously as possible,

preferably within a period of sixty days from today. The parties

shall appear before the learned Single Judge on 29.11.2021.


     Office is directed to list the writ petition before the learned

Single Judge having roster on 29.11.2021.


     The writ appeal stands disposed of accordingly.                                  The

miscellaneous applications pending in this writ appeal, if any, shall

stand closed. There shall be no order as to costs.



                                                           ___________________________
                                                               SATISH CHANDRA SHARMA, CJ




                                                           ___________________________
                                                                  A.RAJASHEKER REDDY, J
22.11.2021

vs