Supreme Court - Daily Orders
Konchada Surya Rao vs Hanumanthu Venkata Rao on 4 May, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
1
ITEM NO.13 COURT NO.8 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 2935/2018
(Arising out of impugned final judgment and order dated 18-09-2017
in CRP No. 1146/2017 passed by the High Court of Judicature At
Hyderabad for the State of Telangana And the State of Andhra
Pradesh)
KONCHADA SURYA RAO & ORS. Petitioner(s)
VERSUS
HANUMANTHU VENKATA RAO Respondent(s)
(FOR ADMISSION and I.R. and IA No.25033/2018-CONDONATION OF DELAY
IN FILING )
Date : 04-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. D. Bharat Kumar, Adv.
Mr. Tadimalla Baskar Gowtham, Adv.
Mr. Aman Shukla, Adv.
Mr. Abhijit Sengupta, AOR
For Respondent(s) Mr. P. Veera Reddy, Sr. Adv.
Mr. Parnam Prabhakar, Adv.
Mr. P. Madhu Sudhan Reddy, Adv.
Mr. Venkateswara Rao Anumolu, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Delay condoned.
We are apprised of the fact that the High Court through the Signature Not Verified impugned Order dated 18.09.2017, had directed the trial court to Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.05.12 12:17:14 IST Reason: dispose of the suit bearing O.S. No. 79 of 2013, within a period of six months. However, it is borne out of the record that the suit in 2 fact has been pending even after the lapse of time period. Although, we are not inclined to interfere with the order of the High Court on merits, but we think it is appropriate to further direct the trial court to complete the trial and dispose of the suit within a period of three months from the date of receipt of a certified copy of this order.
In the meanwhile, both parties are directed not to create any third-party rights till the disposal of the suit.
With the aforesaid directions, the Special Leave Petition is dismissed. Pending applications, if any, shall also stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJ RANI NEGI) COURT MASTER (SH) ASST.REGISTRAR