Srinivas Talluri vs Satyam Computer Services Limited
2022 Latest Caselaw 2934 Tel

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



      C.M.A.No.500 of 2019 and C.R.P.No.1739 of 2019

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


        It has been brought to the notice of this Court by the

learned counsel for the parties that on account of the

subsequent orders passed by the Commercial Court, the

suit has been returned back to the civil Court rendering

the     present   appeal    and       the      civil     revision        petition

infructuous. It has also been brought to the notice of this

Court that the civil suit, which is the subject matter of the

appeal and the civil revision petition is a ten year old civil

suit.

        Learned Senior Counsel Sri Vivek Reddy has made a

request for issuance of a direction to the trial Court to

decide the matter at an early date.

        Resultantly, without averting to the merits of the

case, both the appeal and the civil revision petition are

disposed of as infructuous with a liberty to the parties to

take recourse to the other remedies available under law, in
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case need so arises in future. The trial Court is also

directed to proceed ahead with the hearing of the

interlocutory applications and shall make all possible

endeavour to conclude the proceedings in the civil suit at

an early date preferably within a period of six months from

today.

     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

20.06.2022

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