Fernandez Hospital vs The State Government Of Telangana
2022 Latest Caselaw 191 Tel

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



                         C.M.A.No.905 of 2019

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


     The present appeal is arising out of a notice dated

07.01.2019

passed by the District Registrar, Hyderabad

(South).

The facts of the case reveal that the appellant/plaintiff

has filed a civil suit, which was pending before the

Commercial Court - cum - XXIV Additional Chief Judge, City

Civil Court, Hyderabad, and a document was filed along with

the plaint, which was unregistered. An application was

preferred by the appellant/plaintiff for impounding the

document and the matter was forwarded by the Court to the

District Registrar, Hyderabad (South). The District Registrar,

Hyderabad (South), has issued a notice on 07.01.2019 to the

appellant/plaintiff directing payment of stamp duty for the

purpose of compounding. The appellant/plaintiff has

preferred this appeal against the notice dated 07.01.2019.

This Court fails to understand as to how an appeal is

maintainable against the notice issued by the District

Registrar, Hyderabad (South). No order of the lower Court is

under challenge in the present appeal and therefore, this

Court does not find any reason to interfere with the notice

issued by the District Registrar, Hyderabad (South).

The appeal fails and is accordingly dismissed.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

24.01.2022 vs