CHEEKATLA PLOLYMERS PVT. LTD Vs. S. SESHAGIRI RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the docket order dtd. 28/2/2023 in O.S.No.1001 of 2014 by the II Additional District at Malkajgiri, Medchal-Malkajgiri District, as being illegal and contrary to settled principles of law.

(2.) Heard learned counsel for the petitioner and perused the record.

(3.) The petitioners herein are the defendant Nos.1 to 4 in the suit filed for recovery of money and consequential permanent injunction against the assets of the respondent No.1 herein.