RAJKUMAR GURAWARA Vs. S K SARWAGI AND CO PVT LTD

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is the order dated 17.08.2004 of the High Court of Andhra Pradesh at Hyderabad in Civil Revision Petition No. 1738 of 2004 whereby the High Court allowed the revision filed by respondent No.1 herein.

(3.) The brief facts leading to the filing of this appeal are: