Badri Anjaiah, vs Mohd. Yadul,
2022 Latest Caselaw 2977 Tel

IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                   AT HYDERABAD

          FRIDAY, THE ELEVENTH DAY OF OCTOBER,
              TWO THOUSAND AND THIRTEEN
                         PRESENT
          THE HON'BLE SRI JUSTICE A.V. SESHA SAI

                         S.A.No.874 of 2013

   Appeal under Section 100 of CPC against the Judgment and
decree of the Court of the I Additional District Judge, Medak at Sanga
Reddy, in A.S No. 3 of 2011, dated 17-6-2013, preferred against the
Judgment and decree of the Court of the Senior Civil Judge,
Sangareddy, in O.S.No.1 of 2006, dated 21-10-2010.

Between:
Badri Anjaiah, S/o. Pochaiah,
                                                             Appellant
                                AND

  1. Mohd. Yadul, S/o. Late Moulana, R/o. H.No. 16-11-16/G/J/111,
     Afzal Nagar, Prashanth nagar, Malakpet, Hyderabad.
  2. Shaik Salauddin, S/o. Late Moulana, R/o. H.No.16-11-
     16/G/J/111, Afzal Nagar, Prashanth Nagar, Malakpet,
     Hyderabad.
                                                     Respondents

SAMP.No.2320/2013 Petition under order 39 Rule 1 and 2 of C.P.C. praying that in the circumstances stated in the affidavit filed herein, the High Court may be pleased to grant an injunction restraining the respondents from interfering with the petitioners peaceful possession and enjoyment of the suit schedule property in O.S.No.1 of 2006 on the file of the Court of the Senior Civil Judge, Medak at Sangareddy, pending disposal of SA.No.874 of 2013 on the file of the High Court.

The appeal coming on for hearing, upon perusing the memorandum of grounds filed herein, and order of the High Court dated 13-09-2013, 27-09-2013 and 4-10-2013 made herein and upon hearing the arguments of Sri. V.L.N. Gopala Krishna Murthy, Advocate for the Appellant and of Sri. S.B. Mohd. Ibrahim, Advocate for the Respondent No.2, the Court made the following

ORDER:-

"At the request of learned counsel for the respondent, post after 2 weeks.

Interim order granted earlier is extended for a further period of four weeks."

ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR To

1. The I Additional District Judge, Medak at Sanga Reddy.

2. The Senior Civil Judge, Sangareddy, Medak District.

3. One CC to Sri. V.L.N. Gopala Krishna Murthy, Advocate (OPUC)

4. One Spare copy BRT

HIGH COURT

AVVSJ

DATE: 11-10-2013

NOTE: POST AFTER TWO WEEKS

ORDER:-

S.A.NO.874 OF 2013 INTERIM ORDER EXTENDED

HIGH COURT

BRT DRAFTED ON: 19-10-2013

AVVSJ

DATE: 11-10-2013

NOTE: POST AFTER 2 WEEKS

ORDER:-

S.A.NO.874 OF 2013

INTERIM ORDER EXTENDED.