M/S Indrani Financiers, Warangal ... vs Shri Ram Chits Limited, And Others
2023 Latest Caselaw 3045 Tel

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

            WEDNESDAY, THE SIXTEENTH DAY OF DECEMBER,
                    TWO THOUSAND AND FIFTEEN
                             : PRESENT:
            THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                             C.M.A. No. 839 of 2015

Between:
   1. M/s. Indrani Financiers a partnership Firm, rep. by its Partner Smt. Saritha,
      W/o. A.Malleshwar Rao
   2. A.Malleshwar Rao, S/o. A.Kedarlingam
   3. G.Satyanarayana, S/o. Ekambaram

                                                          Appellants

                                       AND

  1. Shri Ram Chits Limited, Having its Registered Office T44, S.D.Road,
     Secunderabad formerly known as Shri Ram Chits (P) Ltd., rep by its
     Authorized Signatory.
  2. Yagneshwar, S/o. A.Mallaiah (Died)
      (R.No.2 died hence not necessary party)

Respondents

        Appeal filed under Order 43 Rule 1(u) of CPC praying that the High Court
may be pleased to allow the appeal by setting aside the Judgment & Decree dated.
30-04-2015 in AS.No. 23 of 2009 on the file of the Judge, Family Court-cum-
Additional Chief Judge at Secunderabad preferred against order dt. 5-6-2006 in OS.
510/2003 passed by the XIII Addl. Senior Civil Judge (FTC), City Civil Court,
Secundeabad.

CMAMP.No. 1808 of 2015:

        Petition under Section 151 of CPC praying that in the circumstances stated
in the affidavit filed herein, the High Court may be pleased to stay all further
proceedings in OS.No. 510 of 2003 on the file of the XIII Additional Senior Civil
Judge (FTC), Secunderabad, pending disposal of CMA.No. 839/2015 on the file of
the High Court.

        The petition coming on for hearing, upon perusing the petition and grounds
filed herein and order of High Court dated 19-11-2015 made herein and upon hearing
the arguments of the Sri Bankatlal Mandhani, Advocate for the Appellants, the Court
made the following


ORDER:

It is stated by the learned counsel that CMA.858 of 2015 is connected to this appeal.

Post along with CMA. 839 of 2015 in the next week. Interim order granted earlier is extended till then.

ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR

To

1. The Judge, Family Court-cum-Additional Chief Judge at Secunderabad.

2. The XIII Addl. Senior Civil Judge (FTC), City Civil Court, Secunderabad.

3. One CC to Sri Bankatlal Mandhani, Advocate(OPUC)

5. One spare copy.

Skm

HIGH COURT

ARR,J Drafted by: skm Drafted on: 18-12-2015

DATED: 16-12-2015

NOTE: Post along with CMA. 839 of 2015 in the next week.

ORDER CMA.NO. 839 OF 2015

EXTENSION OF INTERIM STAY