RAGHAVENDRA GOVINDARAJU Vs. SAIMEG INFRASTRUCTURE PRIVATE LTD.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(2.) Though this case is posted for hearing on interlocutory application for vacating stay, with the consent of both the counsels, the matter is heard on merits itself.

(3.) Two questions have been raised by the learned counsel for the petitioner and requires to be considered by this Court, are;