K.M. PRATAP Vs. K.M. GOURISH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before this Court aggrieved by the interim order dated 12.09.2016 in Civil Misc. Appeal No. 559 of 2015 passed by the High Court of judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, permitting the respondents to proceed with the construction of the premises in question.

(3.) It is the apprehension of the appellant that in case the construction, as proposed by the respondents, is permitted, it would complicate the whole dispute, which is the subject matter of O.S.No. 1000 of 2014 on the file of the XVI Additional District and Sessions Judge, Malkajgiri, Ranga Reddy District, Telangana.