KAMINI RANI GUPTA Vs. OMPRAKASH GUPTA

JUDGEMENT

(1.) Aggrieved by the judgment and decree in O.S.No. 1551 of 1984 on the file of the learned II Senior Civil Judge, City Civil Court, Hyderabad, the defendants preferred this appeal.

(2.) The respondents herein filed the above- mentioned suit for the specific performance of an agreement of sale dated 11-01-1983. The matter appeared in the list on 04-08-2003, on which date this court passed an interim order in C.M.P.No. 16845 of 2003 by suspending the decree in the above mentioned suit.

(3.) On receipt of the notice, the respondent- decreeholder appeared and filed C.M.P. No. 19873 of 2003 praying that the interim order dated 04-08-2003 may be vacated. In the affidavit filed in support of the said petition, it is specifically stated that the appeal is time barred and the same is required to be dismissed on that ground.