B.Karuna Reddy vs Arush Reddy Bommi
2025 Latest Caselaw 1521 Tel

Telangana High Court

B.Karuna Reddy vs Arush Reddy Bommi on 30 January, 2025

Author: T. Vinod Kumar

Bench: T.Vinod Kumar, P.Sree Sudha

            THE HON'BLE SRI JUSTICE T. VINOD KUMAR
                              AND
             THE HON'BLE SMT. JUSTICE P.SREE SUDHA

                 C.M.A.Nos.345, 346 and 348 of 2024

COMMON JUDGMENT:

(per Hon'ble Sri Justice T.Vinod Kumar)

These Civil Miscellaneous Appeals are filed against the common order

dt.14.10.2020 passed in I.A.Nos.821 of 2020, 820 of 2020 & 348 of 2020 in

O.S.No.61 of 2020.

2. Heard Sri J.Prabhakar, learned Senior Counsel, appearing on

behalf of Ms.Kanumuri Kalyani, learned counsel for the

petitioners/appellants, Sri C.Subba Rao, learned counsel representing

Sri Maddy Rajesh, learned counsel appearing for respondent Nos.1 and 2 and

Sri Kavali Srinivas, learned counsel appearing for respondent No.3. and

perused the record.

3. The relevant portion of the common order dt.14.10.2020 of the Court

below reads as under:

"The status quo orders referred to above shall be in force pending final disposal of the suit. The suit shall be disposed of as agreed upon between both the parties within a period of one year from the date of this understating order. It is made clear that the above order is made without prejudice to the rights and contents of both the parties."

4. Though it is contended by the learned Senior Counsel appearing on

behalf of the appellants that more than one year has passed by no progress

is made in the suit, as many parties are impleaded as defendants in the suit

subsequently and as such, the aforesaid suit filed by the

respondents/plaintiffs is not likely to be disposed of in the near future, much

less within a year, as noted in the order dt.14.10.2020, which has long

passed by and thereby, the status quo order coming in the way of the

appellants herein, and having regard to the relationship between the parties

to the original proceedings, this Court is of the view that instated of this

Court dealing with the matter on merits, and without expressing any opinion

on the merits of the matter, the appellants herein are to be directed to

approach the Court below seeking modification of the order dt.14.10.2020.

5. It is made clear that in the event of the appellants herein approaching

the Court below and filing any application seeking modification of the

aforesaid order dt.14.10.2020, the Court below shall consider the same in an

expeditious manner.

6. Subject to the above observation, the Civil Miscellaneous appeals are

disposed of. No order as to costs.

7. Pending miscellaneous petitions, if any, shall stand closed in the light of this final order.

__________________ T. VINOD KUMAR, J Date:30.01.2025

________________ P.SREE SUDHA, J GJ