MURAZBAN MURAD DHANJI Vs. FRONTLINE BUILDERS

JUDGEMENT

(1.) Since these Civil Miscellaneous Appeals arise out of the common order dtd. 6/3/2025, they are being disposed of by this common judgment.

(2.) Heard Sri Thomas George, learned counsel for the appellant duly assisted by Sri Manav Gecil Thomas, Sri Sunil B. Ganu, learned Senior Counsel representing Ms.Manjiri S.Ganu, learned counsel for the respondents, duly assisted by Sri T.S.Praveen Kumar, learned counsel, and Sri E.Ajay Reddy, learned Senior Counsel representing Ms.E.Anisha Reddy, learned counsel for the respondent No.2.

(3.) Both the CMAs are filed being aggrieved by the common order passed in I.A.Nos.540 and 541 of 2020 in O.S.No.146 of 2020 dtd. 6/3/2025 by the XI Additional District & Sessions Judge, Ranga Reddy District at L.B.Nagar, which were filed under Order XXXIX Rules 1 and 2 read with Sec. 151 CPC seeking to restrain the respondents from proceeding with construction or changing nature of schedule property and also to restrain the respondents from alienating, mortgaging or creating any third party interest over the schedule property.