(1.) This Contempt case is filed alleging violation of the directions issued by this Court in I.A.No.1 of 2019 in A.S.No.260 of 2017 dtd. 1/8/2019.
(2.) Briefly noted the facts are as under:
(3.) A.S.No.260 of 2017 is filed by the respondents and three others challenging the judgment and decree in O.S.No.101 of 2014 dtd. 21/12/2016 on the file of the District Judge, Mahaboobnagar. The petitioner is the sole respondent. In ASMP No.673 of 2017, the Division Bench of this Court by order dtd. 3/4/2017 stayed passing of final decree. This order is made absolute. While so, alleging that the appellants sold some of the suit schedule properties in spite of decree granted to her by the trial Court and trying to alienate some more, she filed I.A.No.1 of 2019 praying to grant injunction against the respondents not to alienate suit schedule properties. When the I.A., came up for consideration, on behalf of respondents/ appellants, learned counsel sought time to file counter. Taking due note of the fact that the appellants were resorting to sell suit schedule properties, the Division Bench passed following order on 1/8/2019:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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