IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
FRIDAY, THE FIFTH DAY OF OCTOBER, TWO THOUSAND AND TWELVE
: PRESENT:
THE HON'BLE SRI JUSTICE: ASHUTOSH MOHUNTA
AND
THE HON'BLE SRI JUSTICE: G.KRISHNA MOHAN REDDY
AS. No. 745 of 2011
(Appeal under Section 96 of CPC against the Judgment and decree of the
Court of the Principal District Judge, Medak at Sangareddy made in OS.No.
140 of 2007 dated 15-07-2011)
Between:
1. M/s. Granite & Granite a partnership firm carrying their business at Banglow
No. 184, Plassey Lines, Old Bowenpally, Secunderabad - 500 011, A.P., and
having factory at Survey No.30, Nandi Kandi Village, Sadasivpet Mandal,
Medak District, Sangareddy (A.P.)
2. Smt. Kultar Kaur (Died)
3. Smt. Surinder Kaur, D/o. Sri Mangal Singh
4. Smt. Varinder Kaur, D/o. Sri Mangal Singh
Appellants/Defendants 1
to 4
AND
1. M/s. Ganesh Benzoplast Ltd., Company, registered under the Companies Act,
1956, having their registered office at Dina Building, 1st Floor, 53, Maharshi
Karve Road, Marine Lines, Mumbai - 400 002, rep. by its Authorized signatory
Sri Bhupendra R Pitale, S/o. Ratnakar Pitale, R/o. Charkop, Kandivali (W),
Mumbai - 400 067.
Respondent/Plaintiff
2. Sri Amarjith Singh, S/o. Mangal Singh, Occ: Business, R/o. Banglow No. 184,
Plassey Lines, Old Bowenpally, Secunderabad - 500 011, A.P.
Respondent/Defendant
No.5
The Appeal coming on for hearing upon perusing the petition and Grounds
filed herein and the order of the High Court dated. 19-01-2012 made in ASMP.No.
2407/2011 and upon hearing the arguments of Sri S.Ashok Anand Kumar, Advocate
for the Appellants and of M/s. Manjiri S.Ganu, Advocate for the Respondent No.1, the
Court made the following
ORDER:
" Post after one week to deposit the amount as directed by this court on 19-1-2012. No further opportunity will be given."
Sd/-
B.V.SATYANARAYANA ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To
1. The Principal District Judge, Medak at Sangareddy.
2. One CC to Sri S.Ashok Anand Kumar, Advocate(OPUC)
3. One CC to M/s. Manjiri S.Ganu, Advocate(OPUC)
4. Two spare copies.
SAH HIGH COURT AMJ & GKMRJ DATED: 05-10-2012 NOTE: POST AFTER ONE WEEK ORDER AS.NO. 745 OF 2011 DIRECTION DRAFTED BY: SAH APPROVED BY:
DRAFTED ON: 11-10-2012 HIGH COURT AMJ & GKMRJ DATED: 05-10-2012 NOTE: POST AFTER ONE WEEK ORDER AS.NO. 745 OF 2011 DIRECTION