LEGEND ESTATES PRIVATE LIMITED Vs. KIRPAL SINGH

JUDGEMENT

(1.) C.R.P.No.924 of 2021 is filed by Legend Estates Private Limited-petitioner herein aggrieved by the order dtd. 7/4/2021 in I.A.No.843 of 2020 in A.S.No.108 of 2020 on the file of the learned X Additional Chief Judge, City Civil Court, Hyderabad, whereby the application filed under Sec. 151 CPC seeking to suspend the judgment and decree dtd. 28/9/2020 in A.S.No.296 of 2015 on the file of the V Senior Civil Judge, City Civil Court, Hyderabad, till the disposal of the appeal is dismissed.

(2.) C.R.P.No.925 of 2021 is also filed by Legend Estates Private Limited-petitioner herein aggrieved by the order dtd. 7/4/2021 in I.A.No.840 of 2020 in A.S.No.107 of 2020 on the file of the learned X Additional Chief Judge, City Civil Court, Hyderabad, whereby the application filed under Order 39 Rules 1 and 2 CPC seeking to grant injunction against the respondents from alienating the schedule property or creating third party rights in respect of the suit schedule property pending disposal of the appeal is dismissed.

(3.) The order in I.A.No.843 of 2020 in O.S.No.108 of 2020 which is impugned in C.R.P.No.924 of 2021, is as follows: