NIZAMS INSTITUTE OF MEDICAL SCIENCES Vs. T RAJENDRA

JUDGEMENT

(1.) HEARD the arguments of Sri C. V. Mohan Reddy, the learned Advocate General, appearing for the appellant/nims as well as Sri P. Venugopal, learned counsel, representing Sri D. Hanumantharao, learned counsel appearing for the respondent-contractor.

(2.) THE Nizam's Institute of Medical Sciences (hereinafter referred to as 'nims')filed this appeal under Order 43 Rule-1 of Civil Procedure Code against the order dated 28. 07. 2008 passed by the II Additional Chief Judge, City Civil court, Hyderabad in I. A. 2772/2008 in O. S. No. 390/2008.

(3.) THE said I. A. 2772/2008 has been filed by the respondent herein namely t. Rajendra (hereinafter referred to as "the Contractor") under Or. 39 Rules-1 and 2 for grant of interim injunction, restraining the NIMS, its men or any officers, employees, nominees, claiming through or under it from interfering with the peaceful supply of labour, and the Court below by order dated 28. 07. 2008 directed the appellant-NIMS to maintain status quo.