ATLURI PALLAVI Vs. KESANDLA NARAYANA REDDY

JUDGEMENT

(1.) Heard counsel for the appellants.

(2.) The essential grievance of the appellants herein is that IA.No.294 of 2020 filed by the appellants in OS.No.70 of 2020 before the XVI Additional District & Sessions Judge, Malkajgiri, Ranga Reddy District was adjourned for a long time by the said Court on 20.08.2020 to 14.09.2020.

(3.) Counsel for the appellants urges that there is grave urgency in the matter and that the Court below could not have adjourned the matter to such a long date when there is imminent threat of dispossession alleged by the appellants.