VENKATA ASWINI REDDY KOYYA Vs. YENUMULA SATYANARAYANA MURTHY

JUDGEMENT

(1.) The instant Civil Revision Petition has been filed by the petitioner under Article 227 of the Constitution of India assailing the order dtd. 28/4/2026 in I.A.No.576 of 2026 in O.S.No.176 of 2026 passed by the XI Additional Chief Judge, City Civil Court, at Hyderabad, insofar as the Trial Court declined to grant ex parte ad interim injunction notwithstanding the urgency demonstrated on the face of affidavit and material on record, (for short, 'the impugned order').

(2.) Heard Mr. V. Murali Mohan, learned counsel for the petitioner.

(3.) Vide the impugned order, the Trial Court directed issuance of summons to the respondents and posted the matter on 6/7/2026.