KOLLA RAVINDRA Vs. KANTAMANENI SRI LAKSHMI SAMBRAJYAM

JUDGEMENT

(1.) C.M.P.No. 2226 of 2006 is filed to vacate the interim stay granted on 2.11.2006 in C.M.P.No.1969 of 2006. Sri P. Gopal Das, learned Counsel representing the vacate petitioner, respondent No.1 in civil miscellaneous appeal raised a preliminary objection relating to the maintainability of the civil miscellaneous appeal. The learned Counsel placed strong reliance on the decision of the Full Bench of this Court in Gurram Seetharam Reddy v. Gunti Yashoda, 2004 (6) ALD 175 (FB)

(2.) Sri V. V. Anil Kumar, learned Counsel representing the appellant in the civil miscellaneous appeal would contend that in view of the confused legal position prevailing on the said day, the civil miscellaneous appeal had been preferred. The learned Counsel also would contend that liberty may be given to prefer a regular appeal in the light of the decision of the Full Bench referred to supra.

(3.) Heard the Counsel.