P. VEERANJANEYULU Vs. NUTHALAPATI SRINIVASA RAO

JUDGEMENT

(1.) As the issue involved in these Petitions is one and the same and has arisen from the common order, therefore, both the petitions are heard together and being disposed of by this common order.

(2.) Vide the present petitions, the petitioners have challenged the common order dated 21.06.2017 passed in I.A. No. 517 of 2017 and 527 of 2017 in SOP No. 633 of 2017 on the file of I Additional District Judge, Guntur.

(3.) Both I.A. Nos. 517 of 2017 and 527 of 2017 have been filed by the 1st respondent under Order 39 Rules 1 and 2 of Civil P.C. and under section 151 of Civil P.C. to grant ad-interim injunction restraining the petitioners herein from participating in any meetings including the ensuing elections of the 5th respondent Society herein, till the disposal of the main SOP.