Atc Retails And Malls Pvt Ltd India vs Smt. C.Chandramma 5 Others
2022 Latest Caselaw 1228 Tel

                                         HIGH COURT OF JUDICATURE AT HYDERABAD
                          FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA PRADESH

                                         WEDNESDAY, THE SEVENTH DAY OF OCTOBER,
                                                 TWO THOUSAND AND FIFTEEN
                                                           PRESENT
                                          THE HON'BLE SRI JUSTICE R.SUBHASH REDDY
                                                             AND
                                     THE HON'BLE SRI JUSTICE: M. SATYANARAYANA MURTHY

                                               CIVIL REVISION PETITION No. 3396 of 2015

Between:
ATC Retails and Malls Pvt Ltd (India), Having its Corporate Office at 6-3-788/24, Opp Big Bazaar, Ameerpet, rep. by its Director Anil
Kumar D.Raichandani, S/o. Daulath Ram G.Raichandani
                                                                 Petitioner/Defendant
                                                                  AND

     1.   Smt. C.Chandramma, W/o. C.Yadaiah, Occ: Housewife
     2.   C.Yadaiah, S/o. Mallaiah, Occ: Business
     3.   C.Chandra Shekar, S/o. Yadaiah, Occ: Business
     4.   C.Sridhar, S/o. Yadaiah, Occ: Business
     5.   Smt. C.Prasanna, W/o. C.Chandra Shekar
     6.   Smt. C.Sadhalaxmi, W/o. C.Sridhar
           (All the R/o. H.No. 6-3-788/42, Durganagar Colony, Ameerpet, Hyderabad)
                                                                  Respondents/Plaintiffs

        Petition under Article 227 of the Constitution of India praying that the High Court may be pleased to allow the revision and the
Judgment and Order dt: 08-04-2014 in IA.No. 402/2015 in OS.No. 909/2014 on the file of the Honourable X Additional Chief Judge, City
Civil Courts, at Hyderabad, be set-aside.

       The petition coming on for hearing, upon perusing the petition and the memo of grounds filed herein and order of High Court dated
07-09-2015 made herein and upon hearing the arguments of Sri Wasim Ahmed Khan, Advocate for the Petitioner, and Sri K. Raghuveer
Reddy, Advocate for Respondents, the Court made the following

ORDER:

Interim order granted earlier is extended till 15-11-2015. Post on 28-10-2015.

ASSISTANT REGISTRAR

// TRUE COPY // for ASSISTANT REGISTRAR

To

1. The X Additional Chief Judge, City Civil Court, Hyderabad.

2. One CC to Sri Wasim Ahmed Khan, Advocate(OPUC)

3. Two spare copies. Skm

HIGH COURT

RSR,J & MSM,J Drafted by: skm Drafted on: 09-10-2015

DATED: 07-10-2015 NOTE: POST ON 28-10-2015

ORDER

CRP.NO. 3396 OF 2015

EXTENSION OF INTERIM ORDER