Sri C.Krishnamachary vs M/S.Gpr Housing Private Limited
2022 Latest Caselaw 2688 Tel

     HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

         CIVIL REVISION PETITION No.5014 of 2012

ORDER :

1. This revision petition is filed by the plaintiff, aggrieved by

the orders of dismissal dated 06.09.2012, in I.A.No.578 of 2010 in

O.S.No.489 of 2006 on the file of XI Additional District Judge

(FTC), Ranga Reddy District, which was filed by the plaintiff

under Order VI Rule 17 of CPC for amendment of plaint.

2. Heard both sides and perused the record.

3. On perusal of the docket proceedings, it is evident that on

10.10.2012, this Court issued notice to the respondent and directed

the trial Court to proceed with the trial in the suit, but shall not

pronounce the judgment till disposal of this revision petition. This

revision petition is of the year 2012 and since then, it is coming up

for hearing.

4. Before advancing the arguments, this Court sought for

information from the learned counsel for revision petitioner as to

the stage of the suit before the trial Court, as this Court directed the

GAC, J CRP.No.5014 of 2012

trial Court to proceed with the trial. The learned counsel brought

to the notice of this Court that a CMA i.e. C.M.A.No.197 of 2007

was filed by the revision petitioner/plaintiff against the orders in

I.A.No.1286 of 2006 under Order XXXIX Rules 1 and 2 of CPC

for grant of interim injunction restraining the respondents from

alienating, encumbering or otherwise changing the nature of the

petition schedule property. The trial Court initially granted

injunction order for a limited period and later dismissed the said

I.A.No.1286 of 2006 on 30.12.2006. The said CMA was also

disposed of by a Division Bench of this Court on 19.01.2022 with a

direction to dispose of the suit as expeditiously as possible

preferably within a period of Six months from the date of receipt of

the said order. Till then, the parties are directed to maintain

status quo. In view of the orders of the Hon'ble Division Bench,

the trial has commenced and the interim order dated 10.10.2012

passed in this revision petition directing the trial Court to proceed

with the trial but not to pronounce the judgment till disposal of the

revision, also became infructuous and nothing remains in this

revision petition for adjudication.

GAC, J CRP.No.5014 of 2012

5. Therefore, this revision petition is disposed of with a

direction to the trial Court to dispose of the suit expeditiously,

preferably within a period of Six months from the date of receipt of

a copy of this order. Parties are directed to maintain status quo

with reference to suit schedule property till disposal of the suit.

No order as to costs.

6. Pending miscellaneous applications, if any, shall stand

closed.

_________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 14.06.2022

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