Vaditya Sreeramulu Naik 2 Ors vs Abshik Kumar 2 Ors
2023 Latest Caselaw 1690 Tel

            HONOURABLE SRI JUSTICE M.LAXMAN

        CIVIL MISCELLANEOUS APPEAL No.221 of 2010

JUDGMENT:

1. The present Civil Miscellaneous Appeal has been directed

against order dated 14.12.2009 in I.A.No.1892 of 2008 in

O.S.No.2048 of 2008 on the file of the II Additional Senior Civil

Judge, R.R. District at L.B.Nagar, Hyderabad (hereinafter referred

to as 'Court below'). The respondents herein filed I.A.No.1892 of

2008 seeking temporary injunction over the suit schedule property

against the appellants herein. After hearing both sides, the Court

below granted temporary injunction and subsequently, it was made

permanent. Aggrieved by the same, the present appeal is filed at

the instance of the respondents/defendants therein.

2. The impugned order of injunction is not suspended till date

and almost 13 years have been completed and the respondents

herein are enjoying the said injunction order. The suit pertains to

the year 2008. Hence, this Court feels that at this belated stage

this Court cannot interfere into the impugned order. Therefore,

without going into merits and demerits of the impugned order, this

Court is inclined to direct the Court below to expedite the suit

proceedings and conclude the same within the time stipulated

hereinafter.

3. In the result, the Civil Miscellaneous Appeal is disposed of

without going into merits and demerits and also without disturbing

the impugned order, directing the Court below to conclude the suit

proceedings by the end of August, 2023. There shall be no order as

to costs. Miscellaneous petitions, if any, pending, shall stand

closed.

______________ M.LAXMAN, J Date: 19.04.2023 GVR