M/S Maha Laxmi Handloom Centre vs Chandra Prakash Chowhan
2022 Latest Caselaw 1746 Tel

       HIGH COURT OF JUDICAT URE AT HYDERABAD
FOR T HE ST AT E OF T EL ANGANA AND T HE ST AT E OF ANDHRA
                          PRADESH

               TUESDAY, THE TWELFTH DAY OF APRIL,
                   TWO THOUSAND AND SIXTEEN

                             :PRESENT:
                    THE HON'BLE SMT JUSTICE ANIS

                    SECOND APPEAL No.898 of 2015
Bet ween:

M/s. Maha Laxmi Handloom Cent re, A Part nership firm, rep by it s
Part ners,

 1) R. Ramesh, S/o. R.Sreeramulu,
 2) R. Sobha Rani, W/o. Lat e Ramanulu,
3) R. Renuka, W/o. R.Suresh

                                       Appellant s/Appellant s/Defendant s

                                  AND

  1.    Chandra Prakash Chowhan, S/o. Hanumant h Rao
  2.    Mrs. Alka Chowhan, W/o. Chandra Prakash Chowhan
  3.    Vaibhav Chowhan, S/o. Chandra Prakash Chowhan
  4.    Ekt a Chowhan, D/o. Chandra Prakash Chowhan.
       (All are Resident of H.No. 4-5-285, Sult an Bazar, Hyderabad)


                                  Respondents/Respondents/Plaintiffs

    Appeal under Sect ion 100 of C.P.C., preferred t o t he High Court
against t he Judgment and decree of t he Court of t he III Addit ional
Chief Judge, Cit y Civil Court , Hyderabad made in AS.No. 1/2013 dt . 25-
11-2015 preferred against t he Judgment and decree of t he Court of
t he I Senior Civil Judge, Cit y Civil Court , Hyderabad made in OS.No.
1217/2006 dt . 19-11-2012.

SAMP.No. 2559 of 2015:
           Pet it ion under Sect ion 151 of CPC praying t hat in t he
circumst ances st at ed in t he affidavit filed herein, t he High Court may
be pleased t o grant st ay of all furt her proceedings pursuant t o t he
judgment made in AS.No. 1 of 2013 dat ed 25-11-2015 on t he file of t he
III Addit ional Chief Judge, Cit y Civil Court , Hyderabad confirmed t he
judgment and decree passed in OS.No. 1217 of 2006 dat ed 19-11-2012
on t he file of t he I Senior Civil Judge, Cit y Civil Court , Hyderabad,
pending disposal of SA.No. 898/2015 on t he file of t he High Court .

    The Appeal coming on for hearing, upon perusing t he Appeal and
t he memorandum of grounds filed herein and order of t he High Court
dat ed 07-01-2016, 10-03-2016          28-03-2016 and 06-04-2016 made
herein and upon hearing t he argument s of                          Sri P.
Panduranga Rao, Advocat e for t he Appellant s and of Sri Thakur
Singh, Advocat e for t he Respondent s, t he Court made t he following
 ORDER:

Appellant counsel present and st at ed t hat t here is marriage in t he house, as such his client will vacat e t he premises aft er December, 2016 if court grant ed t ime.

Sri T hakur Singh, learned counsel for respondent represent ed t hat already t hey have availed much t ime for vacat ing t he premises and object ed furt her seeking of t ime.

Considering t he request of bot h t he counsel, learned counsel for appellant is direct ed t o vacat e t he premises on or before 31-08-2016 and no furt her ext ension of will be grant ed t o appellant .

Regist ry is direct ed not t o ent ert ain any such applicat ion for ext ension.

ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To

1. The III Addit ional Chief Judge, Cit y Civil Court , Hyderabad.

2. The I Senior Civil Judge, Cit Civil Court , Hyderabad.

3. The Sect ion Officer, Scrut iny Sect ion, Appeal wing, High Court , Hyderabad

4. One CC t o Sri P. Panduranga Rao, Advocat e(OPUC)

5. One CC t o Sri Thakur Singh, Advocat e (OPUC)

6. One spare copy.

Skm HIGH COURT

ANIS,J Draft ed by: skm Draft ed on: 16-04-2016

DAT ED: 12-04-2016

ORDER

SA.NO. 898 OF 2015

DIRECT ION