Telangana High Court
Makkala Gopi vs Sri Ashannagari Narsimlu on 10 April, 2025
Author: G.Radha Rani
Bench: G.Radha Rani
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THE HONOURABLE DR.JUSTICE G.RADHA RANI
CIVIL REVISION PETITION No.1919 of 2019
ORDER:
This Civil Revision Petition is filed by the petitioners-defendants, aggrieved by the order dated 29.06.2019 passed in CMA No.1 of 2016 in I.A No.186 of 2015 in O.S No.94 of 2015 by the learned VII Additional District Judge, Bodhan.
2. Heard learned counsel for the petitioners.
3. Learned counsel for the petitioners submitted that the respondent No.1 - plaintiff filed the suit for permanent injunction and filed I.A No.186 of 2015 seeking temporary injunction and the trial court dismissed the said application filed by the respondent No.1 - plaintiff. Aggrieved by the same, respondent No.1 - plaintiff preferred CMA and the CMA was allowed by the learned VII Additional District Judge, Bodhan. Aggrieved by the same, the petitioners - defendants preferred this revision.
3.1. He further submitted that the suit was at the stage of recording the defendant's evidence.
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4. Considering the submission of the learned counsel for the petitioners that the suit was at the advanced stage of trial, it is considered fit to direct both the parties to prosecute their remedy before the trial court and the trial court is directed to decide the matter at the earliest. Both the parties are directed to maintain status quo in the meanwhile.
5. In the result, the Civil Revision Petition is disposed of. No order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
____________________ Dr. G.RADHA RANI, J Date: 10th April, 2025 DSV