M/S. S Square Infra vs Sri. Garneni Chalapathi Rao
2022 Latest Caselaw 5843 Tel

                     HON'BLE SRI JUSTICE P. NAVEEN RAO

                   HON'BLE SRI JUSTICE J. SREENIVAS RAO

                  CIVIL REVISION PETITION No. 2436 of 2022

ORDER: (Per Hon'ble Sri Justice P Naveen Rao)

       Heard      learned      counsel      for     petitioner     Sri     Y.Balaji

and learned counsel for respondents Sri S.Sridhar.

2. This revision is preferred challenging the order of the trial

Court dated 1.11.2022 in Arb.O.P. No. 02 of 2022 passed by the

Judge, Family Court cum IV Additional District and Sessions Judge,

Sangareddy. The relevant portion reads as under:

"........... In view of the directions of the division Bench of Honourable High Court of Judicature for the state of Telangana at Hyderabad in CRP No. 2035 of 2022, the arguments in I A No. 233 of 2022 are heard and it is posted for orders to 08.11.2022. If I.A. No.232 of 2022 is allowed, the Arb OP No. 02/2022 will be reopen so as to given opportunity to petitioner in I A No. 233 of 2022, otherwise orders will be passed in Arb OP No. 02/2022. Hence, Arb OP No. 02/2022 is posted for judgment on 8.11.2022."

3. When the matter is taken up for consideration, learned

counsel for petitioner produced copy of the order of the Hon'ble

Supreme Court dated 7.11.2022 whereunder interim orders granted

on 11.7.2022 were directed to be continued until further orders.

4. In view of the orders of the Hon'ble Supreme Court dated

7.11.2022 no further orders are required to be passed in this revision.

However, learned counsel expressed apprehension that the trial Court

in the order dated 1.11.2022 directed to post I.A. No. 232 of 2022 and

Arb OP No. 02 of 2022 together for orders on 8.11.2022, though

matter is adjourned now even after final orders are passed by the Hon'ble Supreme Court, the trial Court may proceed with the matter

and may pass orders in I A No. 232 of 2022 and Arb.O.P. No. 2 of

2022, simultaneously, without giving reasonable opportunity.

5. Since the matter is seized by the Hon'ble Supreme Court,

we are not inclined to express any opinion on the issue as to what

orders the trial Court would pass after disposal of SLP by the Hon'ble

Supreme Court.

6. The revision petition is disposed of granting liberty to the

petitioner to workout remedies available under law, if any adverse

orders are passed by the trial Court after disposal of SLP by the

Hon'ble Supreme Court. No costs. Miscellaneous applications, if any

pending stand closed.

__________________ P NAVEEN RAO,J

_____________________ J. SREENIVAS RAO,J

DATE: 15.11.2022 TVK HON'BLE SRI JUSTICE P. NAVEEN RAO

HON'BLE SRI JUSTICE J. SREENIVAS RAO CIVIL REVISION PETITION No. 2436 of 2022

Date : 15.11.2022