N Sangaiah, Hyderabad vs L Andalu, Secunderabad And Others
2022 Latest Caselaw 6942 Tel

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

     CIVIL MISCELLANEOUS APPEAL No.894 OF 2015

JUDGMENT: (Per Hon'ble Dr.SA,J)

      This Civil Miscellaneous Appeal, under Order XLIII Rule

1 of CPC is filed by the appellant/plaintiff, aggrieved by the

order and decree, dated 12.03.2015 passed in I.A.No.524 of

2014 in O.S.No.416 of 2014 by the I Additional District Judge,

Ranga Reddy District at L.B. Nagar, whereby the subject

application filed by the appellant/plaintiff under Order XXXIX

Rule 1 and 2 of C.P.C., was dismissed.


2.    Heard the learned counsel for both sides and perused

the record.


3.    Having   made    submissions    for   sometime,      learned

counsel for the appellant would submit that the subject suit is

ripen for disposal and a direction to the Court below to

dispose of the subject suit expeditiously would suffice.


4.    Learned counsel for the respondents did not object for

the expeditious disposal of the subject suit.

5. The subject suit is of the year 2014. It is pending for

more than five years. As per the circular orders of the

Hon'ble High Court, the cases which are pending for more

than five years are required to be disposed of expeditiously.

6. Under these circumstances, the Court below is directed

to dispose of the subject suit in O.S.No.416 of 2014

expeditiously, preferably, within a period of six(6) months

from the date of receipt of a copy of this order.

7. With the above direction, the Civil Miscellaneous Appeal

is disposed of.

Miscellaneous Petitions pending, if any, shall stand

closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 22.12.2022 ssp