Telangana High Court
Syed Athar Mohiuddin Quadri vs Syed Khadeer Mohiuddin on 7 September, 2018
Author: Sanjay Kumar
Bench: Sanjay Kumar
THE HON'BLE SRI JUSTICE SANJAY KUMAR
CIVIL REVISION PETITION No. 4696 of 2018
ORDER:
This Civil Revision Petition under Article 227 of the Constitution is sought to be preferred by the plaintiff in O.S.No.466 of 2008 on the file of the learned IX Additional Senior Civil Judge, Ranga Reddy District at L.B. Nagar. His grievance is with regard to the failure on the part of the trial Court to give priority of hearing to the suit and the I.As. filed by him so that a quietus can be given to the litigation.
In the light of the order proposed to be passed by this Court, there is no necessity to put the respondent on notice.
As the suit pertains to the year 2008, the same would come within the scope of the circular instructions issued by this Court for speedy disposal.
The civil revision petition is accordingly disposed of directing the trial Court to dispose of the subject suit as expeditiously as possible and preferably within four months from the date of receipt of a copy of this order.
Pending miscellaneous petitions, if any, shall stand closed in the light of this final order. No order as to costs.
____________________ JUSTICE SANJAY KUMAR Date: 07.09.2018 va