Ashok Dasari vs Kaitha Iyalaiah And 5 Others
2021 Latest Caselaw 2978 Tel

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



                  WRIT APPEAL No.452 of 2021

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


     The present writ appeal is arising out of an order dated

13.05.2021

passed by the learned Single Judge in

W.P.No.12335 of 2021.

The learned Single Judge has granted an interim order

in the matter and it has been stated at the outset that an

application has also been preferred before the learned Single

Judge for vacating the stay.

Learned counsel for the parties fairly stated before this

Court that request is being made to the learned Single Judge

to decide the matter at an early date, preferably, within fifteen

(15) days at least in respect of vacating the stay application.

Resultantly, the writ appeal is disposed of with a

request to the learned Single Judge to decide the application

for vacating the stay/the matter on merits, as expeditiously

as possible, preferably, within fifteen (15) days from today.

The parties shall appear before the learned Single Judge

having the roster on 29.10.2021.

Office is directed to list W.P.No.12335 of 2021 on

29.10.2021.

The miscellaneous petitions pending in this appeal, if

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

_____________________________ SATISH CHANDRA SHARMA, CJ

_________________________ A.RAJASHEKER REDDY, J

25.10.2021 ES