PRIYA PUBLICATIONS Vs. HYDERABAD SECURITIES AND ENTERPRISES LTD.

JUDGEMENT

(1.) This is a Civil Revision Petition preferred by the petitioners/defendant Nos.1 and 2 aggrieved by the order passed by the learned XIV Additional Chief Judge, City Civil Court, Hyderabad (for short 'the Trial Court') in I.A.No.126 of 2024 in O.S.No.370 of 2023, dtd. 28/6/2024, whereby, the petition filed under Order VII, Rule 11 (a) and (d) of CPC has been dismissed refusing to grant prayer for rejection of plaint.

(2.) Heard Sri Mahesh Mamindla, learned counsel for the petitioners/defendant Nos.1 and 2 and Sri K. Raghava Ramana, learned counsel for respondent No.2/plaintiff No.2.

(3.) The parties are referred as they are referred in the suit. The petitioners are defendant Nos.1 and 2, respondent Nos.1 and 2 are the plaintiffs and respondent Nos.3 to 5 are defendant Nos.3 to 5 in the main suit.