VINEDALE DISTILLERIES LTD Vs. ADNAN INVESTMENTS CONSULTANTS

JUDGEMENT

(1.) By this order, I propose to dispose of the captioned applications being four in number by a common order. IA No. 15247/2009 in suit No. 775/20.09 and IA No. 15229/2009 in suit No. 776/2009 have been filed by the defendants under Order 14 Rule 1 read with Section 151 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC'). The prayers in the two applications are identical. The prayers being:

(2.) The present applications arise in the background of the following facts:

(3.) As would be evident from the above, in all the aforementioned four suits the plaintiff is Vinedale. However, the first suit, i.e., suit No. 1514/1994, as indicated above, is a suit which is instituted by the defendants/Chhabaria Group, while the remaining three suits, i.e., suit Nos. 244/1997, 775/2009 and 776/2009 have been filed by the plaintiff herein, i.e., Aggarwal Group. It is not disputed that suit No. 1514/1994 was transferred to this Court by virtue of the order of the Supreme Court.