V.DIGITALS Vs. BABA FLEX

JUDGEMENT

(1.) Heard Sri P.S.P.Suresh Kumar, learned counsel for the petitioners.

(2.) The defendants are the petitioners in O.S.No.57 of 2026 pending in the Court of XII Additional District Judge, Visakhapatnam.

(3.) In the suit the plaintiff filed an application for attachment of the property of the defendants and in the said application a show cause notice has been issued under Order 38 Rule 5 of CPC to the petitioners to furnish the security for the suit amount within a specified period, failing which it was provided to attach the petition schedule property which stands in the name of 2 nd defendant.