SANTOSH DHABA EXCLUSIVE Vs. SANTOSH ORIGINAL

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal has been filed against the docket order dtd. 23/12/2025 passed in I.A. No.1681 of 2025 in O.S. No.489 of 2025 on the file of the XI Addl. Chief Judge, City Civil Court, Hyderabad. Along with the CMA, the appellant filed I.A. No.2 of 2025 for interim suspension.

(2.) Heard both sides. Perused the record.

(3.) The brief facts leading to file the present Civil Miscellaneous Appeal are that, the appellant has filed a suit in O.S.No.489 of 2025 seeking for grant of permanent injunction, along with an application in I.A. No.1681 of 2025 in O.S. No.489 of 2025 seeking for grant of temporary injunction and the same was granted by the trial court vide its order, dtd. 29/10/2025 and the same was also executed by the Advocate- Commissioner and the Advocate-Commissioner has filed his report executing the warrant dtd. 7/11/2025. The trial Court extended the interim order from time to time. Meanwhile, a circular dtd. 4/12/2025 was issued by the Chief Judge, City Civil Court, Hyderabad, informing all the courts to transfer the cases relating to commercial disputes, valuing more than Rs.3.00lakhs, in their respective courts to the Judge, Principal Special Court in the cadre of District Judge for trial and disposal of Commercial Disputes, Hyderabad.