MODEM RAMESH Vs. NEW CLUB

JUDGEMENT

(1.) Since both these Revisions arise out of the interim orders passed in the same Society Original Petition (SOP) No.3 of 2020 filed under Section 23 of the A.P. Societies Registration Act, 2001 pending on the file of the XXVII Additional Chief Judge, City Civil Court, Secunderabad, they are being disposed of by this common order.

(2.) Heard Sri D.Madhava Rao, learned counsel for the petitioner, Sri Manu, learned counsel for the 2nd respondent and Sri Prabhakar Sripada, learned counsel for respondents 3, 4, 6 and 7.

(3.) The petitioner in both these Revisions is the 6th respondent in the said SOP No.3 of 2020.