(1.) This is a First Appeal preferred by the Plaintiff No.2 challenging the Judgment and Decree dated 10.11.1998 passed in O.S.No.609 of 1981 on the file of the V-Senior Civil Judge, City Civil Court, Hyderabad, thereby dismissing the Suit for Declaration of Title and Injunction.
(2.) Heard learned Senior Counsel, Sri.M.Surendar Rao, appearing for Sri.M.Sharath Kumar, learned Counsel for the Appellants; learned Advocate General appearing for Respondent Nos.1 and 2/Defendants and Sri.Ashok Kumar Agarwal, learned Counsel for Respondent No.4. The matter was heard on several occasions and while reserving for Judgment, the parties were directed to file their written submissions. The Appellants and the Respondent No.1 and 2 have filed their written submissions which are taken on record.
(3.) The appellant/plaintiff No.2 and respondent No.3/plaintiff No.1 (M/s.Bhayanagar Studio Pvt. Ltd.) filed O.S.No.609 of 1981 against Respondent No.1 and 2/Defendant No.1 and 2 i.e., the State of Andhra Pradesh through Revenue Secretary (now Telangana: cause-title amended) and the Collector, Hyderabad District, seeking to declare that the Plaintiffs are the absolute owners and possessors of the suit land admeasuring Ac.2-10 gts. forming part of Survey No.129/56 as detailed in the schedule and plan annexed and to prohibit the Defendants/Government not to interfere with and cause obstruction in the construction work over the suit land and enjoyment and possession of the suit land as detailed and described in the schedule.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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