Manthena Ravi Varma Raju vs M/S. Srinath Spinners Pvt. Ltd
2021 Latest Caselaw 2915 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                       AND
         THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY



                           C.M.A.No.395 of 2021


JUDGMENT:       (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


      The present appeal is arising out of the order dated

06.09.2021

passed in I.A.No.758 of 2021 in O.S.No.158 of 2021.

Learned counsel for the appellants has argued before this

court that an ex parte interim order has been passed on an

application preferred under Order XXXIX Rules 1 and 2 read with

Section 151 of CPC and has raised various grounds.

Learned counsel for the parties have fairly stated before this

court that as it is an ex parte interim order, they shall be arguing

the matter before the trial court and some time limit be fixed for

deciding the injunction application preferred under Order XXXIX

Rules 1 and 2 CPC.

Resultantly, without adverting to the merits of the case, the

trial court is requested to decide the application, after hearing both

the parties, within a period of thirty days from today. The parties

shall appear before the trial court on 25.10.2021.

With the aforesaid, the appeal stands disposed of. The

miscellaneous applications pending in this writ appeal, if any, shall

stand closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 20.10.2021 JSU