PRASHANT K. LAHOTI Vs. ALLIANCE FRANCAISE OF HYDERABAD

JUDGEMENT

(1.) The present Civil Revision Petition under Article 227 of the Constitution of India has been filed by the petitioner assailing the order dtd. 2/3/2023 passed by the II Additional Chief Judge, City Civil Courts at Hyderabad, (for short, 'the Court below') in I.A.No.710 of 2022 in O.O.P.No.15 of 2022.

(2.) Heard Mr. A.Venkatesh, learned Senior Counsel appearing on behalf of Mr. Pramod Maligi, learned counsel for the petitioner, Mr. Tarun G. Reddy, learned counsel for respondent No.1, Mr. P. Rajendar Reddy, learned counsel for respondent No.8 and Mr. K.K. Waghray, learned counsel for respondent Nos.9, 13 and 15.

(3.) Vide the said impugned order, the Court below has dismissed the application filed by the petitioner herein under Order XXXIX Rule 1 and 2 read with Sec. 151 of CPC and vacated the interim injunction order earlier granted.