BALA SRINIVAS RAO NAMBURI Vs. NSL SUGARS LTD.

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.19.01.2021 passed in Interlocutory Application No.522 of 2020 in O.S.No.252 of 2020 on the file of XXVI Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The petitioner in the Revision is defendant in the above suit. The plea of the respondent/plaintiff in the plaint

(3.) The respondent / plaintiff filed the said suit against petitioner for a perpetual injunction restraining petitioner from making false, frivolous, defamatory and derogatory accusations and allegations against it by way of and in the form of letters, representations, e-mails and any other medium of communication.