NAHAR ENTERPRISES Vs. HYDRABAD ALLWYN LTD

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the parties.

(3.) The appellant is before us aggrieved by and dissatisfied with the judgment and order dated 28.6.2004 passed by a learned Single Judge of the High Court of Andhra Pradesh at Hyderabad dismissing the appeal preferred against an order dated 19.7.1996 passed by Addl. Civil Judge, Hyderabad in LA. No.6/1992.