P.ASHOK RAO Vs. SHOBALOYA

JUDGEMENT

(1.) The case of appellants is that there are two theatres by name M/s.Menaka and M/s.Apsara. They were constructed in property bearing M.No.18-3-649 to 660, Lal Darwaza, Hyderabad which is an area of over 11,472 Sq.Yds. in the years 1967 and 1983 respectively.

(2.) Civil Miscellaneous Appeal No.317 of 2020 is filed under Section 37 of the Arbitration and Conciliation Act, 1996 ( for short, 'the Act' ) against order dt.13.03.2020 passed by the X Additional Chief Judge, City Civil Court, Hyderabad dismissing an application filed by appellants under Section 9 of the Act in relation to M/s Menaka theatre. In the said application, the appellants sought an order restraining the respondents from alienating the O.P. schedule property, and also from changing its nature.

(3.) Civil Miscellaneous Appeal No.330 of 2020 is filed by the appellants under Section 37 of the above Act challenging the order dt.13.03.2020 passed by the X Additional Chief Judge, City Civil Court, at Hyderabad dismissing the application filed under Section 9 of the above Act in relation to M/s Apsara theatre. The said application was filed to restrain the respondents from alienating the O.P. Schedule property and from changing its nature.