KUPPU SURAJ KUMAR Vs. YVONNE DOUGLAS FOUNDATION

JUDGEMENT

(1.) The instant Civil Revision Petition is filed by the petitioners under Article 227 of the Constitution of India assailing the order dtd. 19/7/2025 in I.A.No.888 of 2025 in O.S.No.326 of 2025 passed by the X Additional Chief Judge, City Civil Court, Hyderabad (for short, the "impugned order").

(2.) Heard Mr.S. Ravi, learned Senior Counsel appearing on behalf of Mr. D. Jagadeshwar Rao, learned counsel for the petitioners; and Mr. V. Murali Manohar, learned counsel for the respondents.

(3.) Vide the impugned order, the Trial Court had in the course of hearing the above I.A. (which was filed by the respondents herein under Order 39 Rule 1 and 2 read with Sec. 151 of Civil Procedure Code, 1908) dispensed with service of notice upon the petitioners herein before an interim injunction was granted.