Mr.Mohd. Azgar Khan vs M/S Perfect Welded Mesh ...
2023 Latest Caselaw 759 Tel

            HONOURABLE SRI JUSTICE P.NAVEEN RAO
                              &
           HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA


            CIVIL REVISION PETITION NO.217 OF 2023

                         Date: 13.02.2023

Between:

Mr. Mohd. Azgar Khan, s/o. late Mohd.Sartaj Khan,
Aged about 39 years, occu: Business, r/o. 405,
A-Block, NASR Apartments, New AC Guards,
Hyderabad.

                                                    ..... Petitioner/
                                                    Decree Holder
            and

M/s. Perfect Welded Mesh Industries,
Plot No.C23, Co.Op. Industrial Estate,
Balanagar, Hyderabad, rep.by its
Partner Mr. Mohd. Anwar Khan and
another.
                                                 .....Respondents/

Judgment Debtors

The Court made the following:

PNR,J & NBK,J C.R.P.No.217 of 2023

HONOURABLE SRI JUSTICE P.NAVEEN RAO & HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL REVISION PETITION NO.217 OF 2023

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

Heard learned counsel Sri D.Madhava Rao for the petitioner.

2. The Arbitrator passed Award on 27.10.2014 in Arbitration

Case No.1 of 2014 granting several reliefs to the claimant. The said

Award has become final. Seeking enforcement of the Award,

claimant filed E.P.No.87 of 2016 in the Court of I Additional Chief

Judge, City Civil Court at Secunderabad. As the dispute is the

commercial dispute, on establishment of the Court, E.P., was

transferred to the Commercial Court, which is renumbered as

C.E.P.No.11 of 2018. Contending that C.E.P.No.11 of 2018 is not

disposed of so far, this Civil Revision Petition is filed praying to

direct the Commercial Court for expeditious hearing and disposal

of C.E.P.

3. Along with the Civil Revision Petition, docket proceedings in

C.E.P.No.11 of 2018 are filed. On going through the docket

proceedings on various dates, it is noticed that E.A.No.117 of 2019

is filed by the third parties and said E.A. was listed and adjourned

on several occasions recording as 'pending'. According to the PNR,J & NBK,J C.R.P.No.217 of 2023

learned counsel, third parties, who filed E.A.No.117 of 2017, later

numbered as C.E.A.No.4 of 2018, are not appearing. Even though

third parties are not appearing, learned trial Court accommodating

the third parties and repeatedly adjourning C.E.A.No.4 of 2018.

4. As E.P. is of the year 2016, we request the learned trial

Judge to dispose of C.E.A.No.4 of 2018 and C.E.P.No.11 of 2018 as

expeditiously as possible, preferably within a period of six weeks

from the date of receipt of copy of this order. Civil Revision Petition

is disposed of. Pending miscellaneous applications, if any, shall

stand closed.

___________________________ P.NAVEEN RAO, J

___________________________ NAGESH BHEEMAPAKA, J Date:13.02.2023 Kkm PNR,J & NBK,J C.R.P.No.217 of 2023

HONOURABLE SRI JUSTICE P.NAVEEN RAO & HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL REVISION PETITION NO.217 OF 2023

Date: 13.02.2023 kkm