VIVEKANANDA PRINTERS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This revision petition is filed by the petitioners defendants challenging the order dated 22nd November, 1991 passed by the II Addl. Judge, City Civil Court, Hyderabad, in I.A.No.758 of 1991 in O.S.472 of 1991 on his file directing the defendant to furnish security by 11-12-1991.

(2.) The respondent-Bank filed a suit O.S.474 of 1991 against the petitioners-defendants for recovery of a sumof Rs.5,66,896-80. Along with the suit, the Bank has filed a petition I.A.No.758 of 1991 under Order 38 Rule 5 C.P.C., seeking attachment before judgment of the stocks and machinery belonging to the first petitioner-firm, which were hypothecated and pledged to the Bank as Security for the amounts advanced to the first petitioner.

(3.) The learned II Additional judge passed the following Order:-