GALGOTIAS UNIVERSITY Vs. MALAYALA MANORAMA COMPANY LTD

JUDGEMENT

(1.) An amount of Rs.10,00,0000/- (Rupees one crore only) alleged to be maintained by the appellant-Galgotias University in the State of Uttar Pradesh in its account with Union Bank of India, Noida main branch was attached before the judgment in O.S.No.84/2018 by the learned Sub Judge, Ernakulam through the impugned order passed on 07.02.2019 and correctness of the same is challenged in this appeal before us.

(2.) The appellant-first defendant in the suit is a University established in the State of Uttar Pradesh under Galgotias University Act, 2011 and the defendants 2 and 3 are the officials in charge of the institution.

(3.) The sole respondent in the appeal who is the plaintiff in O.S.No.84/2018 is a public limited company engaged in the field of publishing news paper as well as various periodicals across the country and abroad for the past several years having one of its publishing centres at Ernakulam within the territorial jurisdiction FAO.No. 53 of 2019 of Sub Court, Ernakulam.