Vemula Raj Kumar vs Smt.Bobba Gayatri
2024 Latest Caselaw 2351 Tel

Telangana High Court

Vemula Raj Kumar vs Smt.Bobba Gayatri on 21 June, 2024

       THE HONOURABLE SRI JUSTICE SUJOY PAUL

         CIVIL REVISION PETITION No.1436 of 2024

ORDER:

Sri B.Anil, learned counsel for the petitioners, submits

that the Court below reserved the O.S.No.163 of 2022 on

10.11.2023 for judgment but no judgment was delivered for

quite some time. Thus, the petitioner filed CRP No.920 of 2024,

which was disposed of on 28.03.2024 by this Court directing

the Court below to pronounce the judgment at the earliest,

preferably, within a period of 30 days from 28.03.2024.

Learned counsel for the petitioner submits that this order of the

Court was brought to the notice of the Court below on

10.04.2024, the date when matter was listed before the Court

below. The Court below did not pronounce the judgment. It

was pointed out that the concerned Judicial Officer in whose

Court the said O.S. was reserved for judgment from 10.11.2023

stood transferred by order dated 23.04.2024. By placing

reliance on a Circular of this Court dated 10.11.2023, learned

counsel for the petitioner submits that non pronouncement of

judgment runs contrary to the said circular.

2. Heard learned counsel for the petitioner at length.

3. Since the concerned Judge was transferred before

completion of period of 30 days from the decision of said CRP, I

find no reason to interfere in this matter. The Civil Revision

Petition is disposed of. However, in the interest of justice, it is

observed that the new Presiding Officer who has taken the

charge of the previous Judicial Officer who had heard and

reserved the O.S.No.163 of 2022 shall hear the matter afresh

and decide it expeditiously, by taking into account the aforesaid

Circular of the High Court. There shall be no order as to costs.

As a sequel, miscellaneous petitions, pending if any,

stand closed.

_______________________ JUSTICE SUJOY PAUL

Date: 21.06.2024 ns/myk

THE HONOURABLE SRI JUSTICE SUJOY PAUL

CIVIL REVISION PETITION No.1436 of 2024

Date: 21.06.2024

ns/myk