Telangana High Court
Aitha Bhaskar vs Bandam Chilukamma on 17 November, 2022
HON'BLE SRI JUSTICE A.SANTHOSH REDDY
CIVIL REVISION PETITION No.311 of 2020
ORDER:
The respondents are the plaintiffs filed O.S.No.128 of 2009 before the Junior Civil Judge's Court, Manthani for perpetual Injunction against the petitioner-defendant in respect of the schedule property. In the said suit, ex parte decree was passed on 04.10.2010. Against the said order, the petitioner filed I.A.No.28 of 2011 under Order IX Rule 13 of the Code of Civil Procedure to set aside the same. But the same has not been disposed of by the trial Court. Aggrieved by the same, the petitioner filed the present revision to set aside the ex parte order dated 04.10.2010.
Learned counsel for the petitioner and learned counsel for the respondents across the bar conceded that revision may be disposed of by giving direction to the trial Court to dispose of I.A.No.28 of 2011.
In view of the same, without expressing any opinion on merits, the civil revision petition is disposed of directing the trial 2 Court to dispose of I.A.No.28 of 2011 as expeditiously as possible, preferably within a period of two weeks from the date of receipt of a copy of this order.
Miscellaneous petitions, if any, pending in this civil revision petition, shall stand closed.
______________________________ JUSTICE A.SANTHOSH REDDY 17.11.2022 Nvl