Sri Hanumanthu Raghunandan vs M/S Niyas Projects
2022 Latest Caselaw 1476 Tel

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



                   I.A.Nos.1 and 2 of 2018
                                in/and
             WRIT APPEAL No.1678 of 2018

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


     The present writ appeal is arising out of an order

dated 12.10.2018 passed by the learned Single Judge in

I.A.No.1 of 2018 in W.P.No.30401 of 2018.

     Learned counsel for the appellant has fairly stated

before this Court that the appellant has already preferred

an application before the learned Single Judge for vacating

the interim order as well as an application for impleadment

and the matter is pending before the learned Single Judge.

He prays for withdrawal of the present writ appeal and a

prayer has been made to request the learned Single Judge

to decide the writ petition at an early date.

     Resultantly, without averting to the merits of the

case, the Interlocutory Applications and Writ Appeal stand

disposed of as withdrawn with a request to the learned
                                2




Single Judge to decide the writ petition itself at an early

date.

        Office is directed to list W.P.No.30401 of 2018 before

the learned Single Judge having roster on 01.04.2022, on

which date the parties shall appear before the learned

Single Judge.

        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


24.03.2022

vs