Syed Hussain Shah vs Chirla Nivedita Reddy And 17 ...
2022 Latest Caselaw 3050 Tel

      THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

                       CMA No.293 OF 2018


JUDGMENT :

1. Heard the learned counsel for the appellants and

Sri. S. Yogesh on behalf of respondent Nos. 1 & 2. Learned

counsel for the appellant seeks to submit that assailing the

status quo order dated 13-12-2017 in I.A. No. 1733 of 2017 in

OS No. 1432 of 2017 on the file of the II Additional District

Judge, Ranga Reddy District this civil miscellaneous appeal is

filed. He further submits that instead of disposing this civil

miscellaneous appeal on merits, a direction may be issued to

the learned II Additional District Judge, Ranga Reddy District

for expeditious disposal of I.A. No. 1733 of 2017 wherein only a

docket order dated 13-12-2017 was passed granting exparte

status quo until further orders.

2. Therefore, having regard to the provision of order 39 rule

3A of CPC, submissions made by counsel for the appellants

and also taking into consideration of the submissions made for

respondent Nos. 1 & 2 as the said exparte status-quo order was

granted long back on 13-12-2017 and as on today IA No. 1733

of 2017 is still pending, learned II Additional District Judge is

hereby directed to dispose of I.A. No. 1733 of 2017 within one

month from the date of receipt of the copy of the order.

3. Both the parties in the IA No. 1733 of 2017 before the

trial court shall co-operate for the expeditious disposal as

directed without seeking any adjournments.

4. This disposes the CMA No. 293 of 2018. In the

circumstances of the case there shall be no order as to costs.

5. As a sequel, miscellaneous applications, if any, pending,

in this civil miscellaneous appeal, shall stand closed.

________________________________ A.VENKATESWHARA REDDY, J

24-06-2022 tssb

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

CMA No.293 OF 2018

Date:24-06-2022

tssb