J.M.INDIRA Vs. M/S. JANAPRIYA ENGINEERS

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Order XLIII Rule 1 and of CPC, is filed by the appellants/plaintiffs, challenging the order, dtd. 3/8/2022, passed in I.A.No.1403 of 2021 in O.S.No.315 of 2021 by the III Additional District Judge, Malkajgiri District at Kukatpally, whereby, the subject I.A.No.1403 of 2021 filed by the appellants/plaintiffs under Order XXXIX Rules 1 and 2 of CPC seeking the relief of temporary injunction restraining the respondent Nos.1 & 17/defendant Nos.1 & 17 from carrying out any development work in petition schedule A and B properties, pending disposal of the suit, was dismissed.

(2.) We have heard the submissions of Sri Vedula Srinivas, learned senior counsel, appearing for Sri G.Kalyana Chakravarthy, learned counsel for the appellants/plaintiffs, Sri Harender Pershad, learned counsel representing Sri D.Jagan Mohan Reddy, learned counsel for respondent Nos.1 & 17/defendant Nos.1 & 17 and perused the record.

(3.) For convenience of discussion, the parties are hereinafter referred to, as per their array in the subject I.A.No.1403 of 2021 before the Court below.