ANIL GOYAL Vs. SANJAY GUPTA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By filing this petition under Article 227 of the Constitution of India, petitioners have challenged legality and validity of the order dtd. 5/8/2021 passed by the III Additional Chief Judge, City Civil Court at Hyderabad in I.A.No.964 of 2020 in O.S.No.298 of 2020.

(3.) By the aforesaid order dtd. 5/8/2021, learned Court below has directed the petitioners to furnish security for a sum of Rs.50,00,000.0000 on or before 31/8/2021, failing which it has been clarified that attachment of property at Sl.No.3 of the schedule would be ordered.