Smt Methari Anuradha vs Smt Motu Pramodha
2026 Latest Caselaw 324 Tel

Telangana High Court

Smt Methari Anuradha vs Smt Motu Pramodha on 2 April, 2026

Author: Surepalli Nanda

Bench: Surepalli Nanda

 IN THE HIGH COURT FOR THE STATE OF TELANGANA

                         AT HYDERABAD

     THE HON'BLE MRS. JUSTICE SUREPALLI NANDA

      CIVIL REVISION PETITION No.991 of 2026

                       DATE: 02.04.2026

BETWEEN:


Smt. Methari Anuradha

                                               .....Petitioner/Plaintiff

                                  And

Smt. Motu Pramodha

                                                        .....Respondent

                              ORDER

Heard Sri P.Padma Rao, learned counsel

appearing on behalf of the petitioner.

2. The present Civil Revision Petition is filed

seeking prayer as under:

"to allow the CRP by directing the Court of the Junior Civil Judge, Andole at Jogipet, Samgareddy by expediting the I.A No. 14 of 2025

SN,J C.R.P.No.991 of 2026

in O.S No. 5 of 2025 pending before the Junior Civil Judge, Andole at Jogipet, Sanga Reddy District and pass..."

3. The limited relief as prayed for by the petitioner in the

present Civil Revision Petition is a direction to the Court of

Junior Civil Judge, Andole at Jogipet, Samgareddy, to

dispose of I.A No. 14 of 2025 in O.S No. 5 of 2025, filed

under Order XXXIX Rules 1 and 2 CPC, seeking ad interim

injunction in respect of the petition schedule property

expeditiously.

4. Learned counsel appearing on behalf of the petitioner

contends that though the said I.A. was filed in the year

2025, as on date no orders have been passed, and

therefore, the petitioner is constrained to approach this

Court by filing the present Civil Revision Petition.

5. TAKING INTO CONSIDERATION:

a) The aforesaid facts and circumstances of

the case,

SN,J

b) The submissions made by the learned

counsel appearing on behalf of the petitioner,

of 2025 in O.S No. 5 of 2025, on the file of the Court

of Junior Civil Judge, Andole at Jogipet, Samgareddy,

was filed under Order XXXIX Rules 1 and 2 CPC

seeking ad interim injunction in respect of the petition

schedule property, however, the same has not been

disposed of on merits as on date.

The Civil Revision Petition is disposed of,

directing the learned Junior Civil Judge, Andole at

Jogipet, Samgareddy to dispose of I.A No. 14 of 2025

in O.S No. 5 of 2025, on the file of the Court of the

Junior Civil Judge, Andole at Jogipet, Samgareddy on

merits, in accordance to law and in the interest of

justice expeditiously within a period of four (4) weeks

from the date of receipt of a copy of this order.

However, there shall be no order as to costs.

SN,J

Miscellaneous petitions, if any, pending in this

Petition, shall stand closed.

___________________________ MRS. JUSTICE SUREPALLI NANDA

Date: 02.04.2026 LPD