FLAWLESS DIAMOND INDIA LTD Vs. ANNAPURNA DEVI ALLURI

JUDGEMENT

(1.) -petition u/sec.151 CPC praying that in the circumstances stated in the Affidavit filed in support of the petition, the Honourable State Commission may be pleased to suspend the order of arrest in E. P. No.81 of 1993 in C. D. No.1160 of 1992 on the file of the District Forum, Hyderabad dated 28th day of September, 1993 pending disposal of the R. P.

(2.) The petition coming on before us for orders upon perusing the petition and the memorandum of grounds and upon hearing the arguments of M/s. Y. Jagan Mohan, Advocate for appellant: It is ordered that there shall be an Interim Suspension of Arrest in E. P. No.81 of 1993 in C. D. No.1160 of 1992 on the file of the District Forum, Hyderabad dated 28th day of September, 1993 pending further orders.