G. Swaroopa Rani vs Dr. P. Yashoda
2025 Latest Caselaw 1355 Tel

Telangana High Court

G. Swaroopa Rani vs Dr. P. Yashoda on 24 January, 2025

      THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

               CIVIL REVISION PETITION No.107 of 2025

 ORDER:

Sri K.Venumadhav, learned counsel for the petitioner, while

taking this Court to the docket order dated 05.11.2024 passed in

E.P.No.383 of 2019 in O.S.No.1424 of 2014 on the file of the learned

II Senior Civil Judge, City Civil Court, Hyderabad (for short, "the trial

Court"), submits that the petitioner has already filed the relevant

judgments to satisfy the query raised by the trial Court, but, the trial

Court has not passed any order thereupon. It is prayed that the

matter may be disposed of by directing the trial Court to take a

decision on the said query expeditiously.

2. The innocuous prayer is allowed.

3. The trial Court is directed to take a decision on the query

mentioned in the aforesaid docket order dated 05.11.2024

expeditiously, preferably, within thirty days from the date of

communication of this order.

4. Accordingly, the Civil Revision Petition is disposed of without

expressing any opinion on the merits of the case. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

_________________________ SUJOY PAUL, ACJ Date: 24.01.2025 sa/vs