Faizunnisa Begum, Hyderabad 2 ... vs Ameenunnisa Begum, Hyderabad
2021 Latest Caselaw 3131 Tel

        HIGH COURT OF JUDICATURE AT HYDERABAD
 FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
                        PRADESH
           MONDAY, THE FIFTEENTH DAY OF JUNE
               TWO THOUSAND AND FIFTEEN
                         PRESENT
        THE HON'BLE SRI JUSTICE R.SUBHASH REDDY

                          C.R.P.No.1270 of 2015
Between:
1 Smt. Faizunnisa Begum, W/o.Late Mohammed Ghouse,
2 Mr. Mohammed Siraj, S/o.Late Mohammed Ghouse,
3 Mr. Mohammed Riyaz, S/o. Late Mohammed Ghouse

                                          ....Revision Petitioners/Appellants
                                    AND

Smt. Ameenunnisa Begum, W/o. Anees Ahmed, Occ: Housewife, R/o.16-9-
31, First Floor, Malakpet, Hyderabad.

                                                 ....Respondent/Respondent

       Petition under Section 22 of A.P. Building Lease and Eviction Act,
praying that in circumstances stated in the petition and memorandum of
grounds filed herein, the High Court may be pleased to allow the above
Civil Revision Petition filed by the Revision Petitioners by setting aside the
Judgment dt. 22-12-2014 passed in R.A.No.104/2013 passed by Addl.
Chief Judge, City Small Causes Court at Hyderabad in confirming the Order
dt.05-06-2013 passed in R.C.No.341 of 2011 passed by II Addl. Rent
Controller City Small Causes Court at Hyderabad.

CRPMP. No.1718/2015:

     Petition under Section 151 of C.P.C. praying that in the circumstances
stated in the affidavit filed herein, the High Court may be pleased to stay of
all further proceedings including the Eviction in pursuance of Judgment
dt.22-12-2014 passed in R.A.No.104/2013 on the file of Addl. Chief Judge,
City Small Causes Court at Hyderabad against the order passed in
R.C.No.341/2011 on the file of II Addl. Rent Controller, Hyderabad, pending
disposal of CRP.No.1270 of 2015 on the file of the High Court.

     The petition coming on for hearing, upon perusing the Petition and the
grounds filed herein, and order of High Court dated 01-04-2015, 2-4-2015,
10-4-2015, 17-4-2015 24-4-2015 and made herein and upon hearing the
arguments of Sri. Nazir Ahmed Khan, Advocate for the Petitioners and Sri.
M. Shiva Shekar, Advocate for the Respondent, the Court made the
following

ORDER:

"It is represented that interim order, dated 01-04-2015, was extended up to 24-04-2015 and thereafter, as there was no representation for the petitioners and as there was no extension of interim order, warrant was issued for delivery of possession, but the same is not executed as on today.

In that view of the matter, status quo as on today shall be maintained, pending further orders."

Post on 26-06-2015

Sd/- G.RAJESHWAR RAO ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR To

1. The Addl. Chief Judge, City Small Causes Court at Hyderabad

2. The II Addl. Rent Controller, City Small Causes Court at Hyderabad.

3. One CC to Sri. Nazir Ahmed Khan, Advocate (OPUC)

4. One Spare copy

HIGH COURT

AB DRAFTED ON 15-6-2015

RSRJ

DATE: 15-6-2015

NOTE: POST ON 26-6-2015

ORDER

CRP. NO. 1270 OF 2015 STATUS QUO