PRASCON INFRASTRUCTURE PRIVATE LIMITED Vs. APOORVA INFRA

JUDGEMENT

(1.) This Civil Revision Petition is filed against the docket order of the I-Additional District and Sessions Judge, Suryapet, dtd. 17/4/2023, passed in I.A.No.49 of 2023 in O.S.No.4 of 2023.

(2.) The facts, in brief, are as under:

(3.) Considering the facts and circumstances of the case and the documents filed by the plaintiff, the trial Court, vide docket order dtd. 17/4/2023, granted ad-interim injunction in favour of the plaintiff restraining the defendants from alienating the petition schedule property in favour of third parties and creating any encumbrances upon the property till further orders. Further, the plaintiff was directed to comply with Order 39 Rule 3 C.P.C. by 18/4/2023 and that the trial Court posted the matter to 1/6/2023.