C ANITHA @ ANITHA Vs. NARNE CONSTRUCTIONS PVT LTD

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal, under Order XLIII Rule 1 of the Code of Civil Procedure, 1908 (for short C.P.C.), is directed against the order, dated 01.05.2014 passed in I.A.No.419 of 2014 in I.A.No.113 of 2014 in O.S.No.64 of 2014 on the file of the II Additional District Judge, Ranga Reddy District at L.B.Nagar.

(2.) APPELLANTS were arrayed as the respondents 1 to 3, while the respondent No.1 as the petitioner and respondents 2 to 8 as the respondents 4 to 10 in I.A.No.419 of 2014 before the trial Court.

(3.) FOR the sake of convenience, the parties are referred to as arrayed in I.A.No.419 of 2014 before the trial Court.