SMT RADHI RANEY Vs. NANKI FEROZE

JUDGEMENT

(1.) Vide the present petition, the petitioners have challenged the order dated 16.08.2016 passed in R.A.No. 176 of 2013 by the Chief Judge, City Small Causes Court, Hyderabad, whereby, the appeal filed by them against the order passed in RC No. 69 of 2011, dated 31.07.2013 by the Additional Rent Controller, Secunderabad, has been dismissed.

(2.) When the present petition was listed before the learned Single Judge, Sri Justice M. Satyanarayana Murthy, on 01.08.2017, an order was passed, which reads as under:

(3.) Thus, the present petition is listed before this Court to answer the reference.