Telangana High Court
Sri Srinivasa Nagar Colony Welfare ... vs Sai Nagar Plot Owners Welfare ... on 25 March, 2019
Author: M.S. Ramachandra Rao
Bench: M.S. Ramachandra Rao
HON'BLE SRI JUSTICE M.S. RAMACHANDRA RAO
CIVIL REVISION PETITION No.733 of 2019
ORDER:
Heard learned counsel for the petitioner. Learned counsel for the petitioner submits that I.A.No.238 of 2019 was filed by the petitioner in O.S.No.98 of 2019 and the Court below without granting any exparte ad-interim injunction had merely issued notice to the respondent on 20.03.2019 and listed I.A.No.238 of 2019 to 15.04.2019.
In view of the said submission, the Court below is directed to consider whether or not to pass any exparte order in I.A.No.238 of 2019 in O.S.No.98 of 2019 on 15.04.2019.
Accordingly, this Civil Revision Petition is disposed of. No order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
_______________________________ M.S. RAMACHANDRA RAO, J 25.03.2019.
Msr MSR, J 2 CRP.No.733 of 2019 HON'BLE SRI JUSTICE M.S. RAMACHANDRA RAO CIVIL REVISION PETITION No.733 of 2019 25.03.2019 Msr