C. Venkat Subba Reddy, ... vs Smt. C. Devasenamma, Hyd., 7 Ano
2022 Latest Caselaw 6424 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                          AND
      THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

       CIVIL MISCELLANEOUS APPEAL No.123 OF 2009

JUDGMENT : (Per Hon'ble Dr.SAJ)


      This Civil Miscellaneous Appeal, under Order XLIII Rule 1 of

CPC, is filed by the appellant/petitioner/plaintiff, aggrieved by the

order dated 25.04.2008 passed in I.A.No.4570 of 2007 in

O.S.No.707 of 2007, by the learned III Additional Chief Judge, City

Civil Court, at Hyderabad, wherein the subject Interlocutory

Application filed by the appellant/petitioner/plaintiff under Order

XXXIX Rule 1 and 2 r/w Section 151 of CPC, seeking temporary

injunction   restraining   the    respondents/respondents/defendants

from alienating or changing the nature of suit property pending

suit, was dismissed.

2. Heard both sides and perused the record.

3. In the course of submissions, it is brought to the notice of

this Court by the learned counsel for the respondent Nos.4 to 7

that recording of evidence in the subject suit in O.S.No.707 of

2007 on the file of III Additional Chief Judge, City Civil Court, at

Hyderabad, has been completed and the matter is coming up for

hearing and therefore, the learned counsel made a request to this Dr.SA,J & NBK,J CMA.123/2009

Court to issue a direction to the Court below to dispose of the

subject suit, expeditiously.

4. Since the recording of evidence in the subject suit in

O.S.No.707 of 2007 on the file of III Additional Chief Judge, City

Civil Court, at Hyderabad, has been completed and the matter is

coming up for hearing, the request of the learned counsel for the

respondent Nos.4 to 7 can be acceded to.

5. Accordingly, the Court below is directed to dispose of the

subject suit in OS.No.707 of 2007, pending on its file,

expeditiously, preferably, within a period of six (06) months from

the date of receipt of a copy of this judgment.

6. With the above direction, this Civil Miscellaneous Appeal is

disposed of.

Miscellaneous Petitions, if any, pending in this appeal, shall

stand closed. No order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 05th December, 2022 DSU/SCS