Telangana High Court
G. Bala Subba Naidu vs K. Jaya Rami Reddy on 21 November, 2025
THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
CIVIL REVISION PETITION NO.3811 OF 2025
Mr. Sardar Jasbeer Singh, learned counsel appearing for the petitioner.
ORDER:
1. The only prayer of the petitioner is for a direction to the VI Additional District and Sessions Judge, Ranga Reddy District, at Kukatpally ('Trial Court') to expedite hearing of O.S.No.202 of 2021 filed by the respondent/plaintiff on 22.07.2021 for Specific Performance of Agreement of Sale dated 23.05.2008.
2. Learned counsel appearing for the petitioner relies on certain dates mentioned in the case status of O.S.No.202 of 2021 to submit that there is no progress in the Suit, after framing of issues. Learned counsel further submits that the next date has been fixed on 19.12.2025 before the Trial Court.
3. The Civil Revision Petition does not contain any documents pertaining to dates from which the Court can form an opinion that the Trial Court is delaying hearing of the matter.
4. C.R.P.No.3811 of 2025, along with all connected applications, is accordingly disposed of by directing the Trial Court to make its best efforts to expedite the Suit without granting any adjournment to the parties before it. There shall be no order as to costs.
____________________________________ MOUSHUMI BHATTACHARYA, J DATE: 21.11.2025 PVT 2 THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA CIVIL REVISION PETITION NO.3811 OF 2025 DATE: 21.11.2025 PVT