GULBARGA ELECTRICITY SUPPLY COMPANY Vs. SPML INFRA LTD

JUDGEMENT

(1.) These appeals arise out of the common Order dated 2nd February 2015, passed in A.S. No.3/2013, A.S.No.4/2013, A.S.No.5/2013, A.S.No.6/2013, A.S.No.7/2013 & 8/2013 respectively, by the Principal District Judge, Bangalore Rural District, Bangalore.

(2.) We have heard the learned counsel appearing for appellants and learned counsel appearing for respondent No.1.

(3.) Learned counsel appearing for appellant and learned counsel appearing for respondent No.1, during the course of submission, have filed a joint memo dated 19th February 2016 and submitted that the instant appeals may be disposed of as per the terms and conditions of the said Joint Memo.