NCL INDUSTRIES LTD Vs. M S RAJU

JUDGEMENT

(1.) CMA No. 1969 of 1999 arises out of an order passed in IA No. 1756 of 1999, CMA No. 1970 of 1999 arises out of an order passed in IANo.1757 of 1999. C.R.P. No. 2889 of 1999 aries out of an order passed in IA No.1758 of 1999 and C.R.P. NO. 2890 of 1999 arises out of and order possession IA No. 1789 of 1999.

(2.) Orders passed in the above IAs. by the Chief Judge, City Civil Court Hyderabad, dated 15-7-1999 are assailed before us in these two CMAs and two CRPs.

(3.) Since the appellants in both the CMAs and the revision petitioners in both the CRPS and the respondents thereto are one and the same, these four matters are decided by this judgment.