(1.) By order dated 06.03.2019 passed in I.A.No.99 of 2019 in O.S.No.14 of 2019, the learned XV Additional District and Sessions Judge-cum-XV Additional Metropolitan Sessions Judge-cum-II Additional Family Judge, Ranga Reddy District, Kukatpally, granted an interim injunction restraining the eighth defendant company in the suit from alienating the suit schedule property till disposal of the suit. Aggrieved thereby, the eighth defendant company is in appeal under Order 43 Rule 1 CPC.
(2.) Having heard Sri D.Prakash Reddy, learned senior counsel appearing for Sri Srinivas Velagapudi, learned counsel for the appellant-eighth defendant company, and Sri P.Amarender Reddy, learned counsel for the first respondent-plaintiff, this Court reserved orders in the appeal on 08.04.2019 and directed status quo obtaining as on that date to be maintained by both parties in all respects till pronouncement of orders.
(3.) Parties shall hereinafter be referred to as arrayed in the suit.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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