VNG DEVELOPERS Vs. CHIDURA LAXMA REDDY

JUDGEMENT

(1.) This petition filed by the petitioners-defendants is directed against the impugned order dtd. 23/3/2023 in Com O.S.No.849/2021 on the file of the X Additional District & Sessions Judge, Bangalore Rural District (for short 'Commercial Court') passed on I.A.Nos.14, 16 and 17 filed by the petitioners- defendants were rejected by the Commercial Court.

(2.) Heard the learned counsel for the petitioners and learned Senior Counsel for caveator/respondent No.3. Perused the material on record.

(3.) The material on record discloses that the respondents- plaintiffs instituted the aforesaid suit for recovery of a sum of Rs.65,00,000.00 together with interest and other reliefs against the petitioners-defendants. The suit is being contested by the petitioners-defendants. At the stage of argument, the petitioners- defendants filed the following applications: