THOTA GURUNATH REDDY Vs. CONTINENTAL HOSPITALS PRIVATE LIMITED

JUDGEMENT

(1.) This Civil Revision Petition filed under Article 227 of the Constitution of India arises out of an order passed by the IV Additional District Judge, Ranga Reddy, not granting an interim order of protection with respect to a Rights Issue, but adjourning the matter to a future date.

(2.) Heard Mr. S. Ravi, learned senior counsel appearing for the petitioner, Mr. K. Vivek Reddy, learned counsel appearing for the 1st respondent, Mr. V.P. Singh, learned counsel appearing for the 2nd respondent, Mr. L. Preetham Reddy, learned counsel appearing for the 8th respondent and Mr. Challa Gunaranjan, learned counsel appearing for the 9th respondent. Respondents 3 to 7 were served with notices in the suit as well as in the revision and they have not chosen to enter appearance.

(3.) The brief facts leading to filing of the above revision are as follows: