The Karur Vysya Bank, vs Megha Engineering And ...
2022 Latest Caselaw 1892 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                                    AND
         THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                                        C.M.A.No. 166 of 2022

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


          The present appeal is arising out of order dated 23.11.2021,

passed by the Judge, Special Court for Trial and Disposal of

Commercial Disputes at Hyderabad (for short 'the trial court'), in

I.A.No.460 of 2021 in COS.No.40 of 2021.


          The trial court has passed the aforesaid interim order in the

interlocutory application being I.A.No.460 of 2021, preferred under

Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908

(CPC). Thereafter, the respondents have marked their appearance in the

suit and the matter has been heard finally by the trial court.

It has been stated that the matter has been heard and reserved for

orders on 21.02.2022 and was posted to 04.03.2022.

Now, the fact remains that no final order has been passed in the

matter till date.

::2::

Learned counsel for the parties have fairly stated before this

Court that the trial court be directed to pass a final order in the matter at

an early date.

Resultantly, as the matter was marked as heard on 21.02.2022, the

trial court is directed to pass a final order in the suit as expeditiously as

possible, preferably within two weeks from today.

Subject to the above direction, the C.M.A. is disposed of.

No costs.

As a sequel, miscellaneous petitions, pending if any, stand

dismissed.

______________________________ SATISH CHANDRA SHARMA, CJ

_____________________________ ABHINAND KUMAR SHAVILI, J Date: 13-04-2022 LUR