Kurelly Bal Reddy vs M.Ashok Kumar Anr
2021 Latest Caselaw 2886 Tel

           THE HONOURABLE JUSTICE G. SRI DEVI

                       Tr.A.S.No. 114 of 2017

JUDGMENT:

The present Transfer Appeal Suit is filed by the appellant/1st

defendant against the judgment and decree, dated 30.06.2003,

passed in O.S.No.122 of 1995 on the file of the Principal Senior Civil

Judge, Ranga Reddy District at N.T.R. Nagar, Hyderabad, wherein

and whereby the suit filed by the 1st respondent/plaintiff for specific

performance of contract of sale, dated 13.04.1994, in respect of land

admeasuring 600 square yards forming part of 1280 square yards in

Plot No.9 in Sy.No.129/1 of Kothapet Village, Uppal Mandal,

Rangareddy District, was decreed.

Initially, the appellant filed A.S.No.129 of 2006 before the I-

Additional District Judge, Ranga Reddy District. As the 2nd

defendant in the suit filed A.S.No.1903 of 2003 before this Court, the

appellant herein filed Transfer C.M.P.No.131 of 2016 before this

Court, seeking transfer of the said appeal to this Court to be heard

along with A.S.No.1903 of 2003. By an order, dated 12.04.2016, this

Court, passed an order withdrawing A.S.No.129 of 2006 from the file

of the I-Additional District Judge, Ranga Reddy and transferred the

same to this Court to be heard along with A.S.No.1903 of 2003. The

said matter was numbered as Tr.A.S.No.114 of 2017.

On 10.02.2021, learned Counsel for the appellant herein would

submit that he intends to not press this appeal as the appellant

GSD, J Tr.as_114_2017

herein, who is the 2nd respondent in A.S.No.1903 of 2003, has filed

vakalat in A.S.No.1903 of 2003 and the said vakalat was accepted,

permitting the appellant herein to contest A.S.No.1903 of 2003.

Recording the aforesaid submission, the Transfer Appeal Suit

is dismissed as not pressed.

Consequently, miscellaneous petitions, if any, pending shall

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

_____________________ JUSTICE G. SRIDEVI

05.10.2021 Gsn/gkv