HYDERABAD CRICKET ASSOCIATION Vs. C BABU RAO

JUDGEMENT

(1.) The petitioners, who are defendant Nos. 1 and 2 in the suit in O.S.No.1997 of 2009 have filed this C.R.P. aggrieved by the order dated 07-10-2009, passed by the VII Additional Senior Civil Judge, Ranga Reddy District, in the application in I.A.No.1449 of 2009, granting ad interim injunction in favour of respondent No.1- plaintiff.

(2.) On 09-10-2009, this Court while ordering notice before admission, granted interim suspension of the impugned order. Today, to vacate the same, respondent No.1 filed vacate stay petition in CRPMP (SR) No.27263 of 2009, inter alia contending that the interim suspension order has been passed by this Court without appreciating the facts and law, and moved the same by way of House Motion at 5.00 p.m.

(3.) Respondent No.1 claims to be a businessman and member of Hyderabad Cricket Association and Secretary of Sagar Cricket Club. He states that pursuant to the tender notification dated 20-09-2009 issued by the Hyderabad Cricket Association (hereinafter referred to as 'the Association', inviting tenders for contract of management of works, including gates, traffic, crowd, barricading, signages, liaison with police and security agencies for security managements (inside the stadium including parking area) and also for supply of VIP chairs, carpets, white cloth and other tent house material etc., at Rajiv Gandhi International Stadium, for the BCCI Champions League 20-20 Matches to be played on 10th, 14th, 16th, 18th, 22nd and 23rd October 2009 and also for the One Day International Match to be played on 05-11-2009 in between India and Australia, respondent No.1, he purchased the tender form by paying Rs.25,000/- and submitted the same.