(1.) THESE two Appeals are preferred by the unsuccessful petitioner in I.A. Nos.2338 and 2339 of 2013 in O.S. No.906 of 2013, whereunder I.A. Nos.2338 and 2339 of 2013, filed under Order XXXIX Rules 1 and 2 of C.P.C. were dismissed by the II Additional District Judge, Ranga Reddy District at L.B. Nagar (for short, 'the trial Court'), vide common order dated 28.07.2014.
(2.) FOR convenience of reference, the ranks given to the parties in I.A. Nos.2338 and 2339 of 2013, before the trial Court, will be adopted throughout this common judgment.
(3.) THE petitioner in both these petitions filed 2 separate petitions under Order XXXIX Rules 1 and 2 of C.P.C. with common allegations; however, the reliefs in both the petitions are with little variation. I.A. No.2338 of 2013 is filed for temporary injunction restraining the respondents and their men from alienating or otherwise transferring the petition schedule property to third parties; whereas I.A. No.2339 of 2013 is filed for temporary injunction restraining the 14 th respondent from interfering with the peaceful joint possession and enjoyment of the petition schedule property, both during pendency of the suit, respectively.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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