URBANEDGE HOTELS (P) LTD. Vs. SIRAJ

JUDGEMENT

(1.) THE Appellant/Applicant/Respondent has preferred the instant Original Side Appeal as against order, dated 30.04.2014, in A.No.3086 of 2014 in A.No.391 of 2014, passed by the Learned Single Judge.

(2.) ACCORDING to the Learned Senior Counsel for the Appellant/ Applicant, the impugned order passed by the Learned Single Judge, in A.No.3086 of 2014 in A.No.391 of 2014, dated 30.04.2014, is contrary to law and materially an irregular one.

(3.) IT is the contention of the Learned Senior Counsel for the Appellant that the Learned Single Judge ought to have allowed A.No.3086 of 2014 praying to set aside the order of an attachment inasmuch as the same was a non speaking order.