Anuj Goel vs Poonam Singhania
2026 Latest Caselaw 618 Tel

Telangana High Court

Anuj Goel vs Poonam Singhania on 10 April, 2026

Author: P.Sam Koshy

Bench: P.Sam Koshy

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                     AT HYDERABAD

        THE HONOURABLE SRI JUSTICE P.SAM KOSHY

      CIVIL REVISION PETITION Nos.588, 595 & 599 of 2026

                            DATE: 10.04.2026

Between:
Anuj Goel,
S/o. Late Manish Goel and Another.
                                                          ...Petitioner
                                    AND

Poonam Singhania,
W/o. Atul Singhanit, and Others.
                                                       ...Respondents


COMMON ORDER:

Heard Mr. Mohammad Shaha Buddin, learned counsel for the

petitioners in all the Civil Revision Petitions.

2. The instant Civil Revision Petitions have been filed by the

petitioner seeking for a limited relief of directing the XI Addl. Chief

Judge, City Civil Court, Hyderabad, to dispose of I.A.Nos.336, 2150 &

454 of 2025, filed in O.S.No.531 of 2023, within a time bound manner.

3. It is the case of the petitioner that he has filed a suit O.S.No.531 of

2023 on the file of the XI Addl. Chief Judge, City Civil Court,

Hyderabad, seeking for partition and separate possession and recovery of

mesne profits. Pending the suit, the petitioner filed I.A.No.336 of 2025

to direct the respondent Nos.5 to 9 to deposit rents, I.A.No.2150 of 2025

to issue summons to the authorities mentioned in the schedule and also

direct them to produce the records and I.A.No.454 of 2025 to direct the

respondents for payment of mesne profits.

4. It is the further case of the petitioner that though the aforesaid

three I.As. have been filed as early as in the year 2025, on some pretext

or the other, they are getting delayed and the respondents continue to

illegally enjoy the rents thereby causing irreparable loss to the petitioner.

5. Considering the entire facts and circumstances of the case, more

particularly considering the nature of relief sought for being only an

innocuous one, this Court is inclined to allow the instant Civil Revision

Petitions. Accordingly, the instant Civil Revision Petitions are allowed

directing the XI Addl. Chief Judge, City Civil Court, Hyderabad, seized

of I.A.Nos.336, 2150 & 454 of 2025 in O.S.No.531 of 2023, to take up

and conclude the same as expeditiously as possible, preferably within an

outer limit of four (04) months from the next date of hearing.

6. As a sequel, miscellaneous petitions pending if any, shall stand

closed. However, there shall be no order as to costs.

________________ P.SAM KOSHY, J Date: 10.04.2026 GSD