MAHALAXMI CONSTRUCTION CO Vs. AMITA CORPORATION

JUDGEMENT

(1.) Present appeal under clause 15 of the Letters Patent is directed against the order dated 3.3.2010 passed by the learned Single Judge rejecting the petition preferred by the present appellants against the order passed by the learned trial Court, at an interlocutory stage, below Exh.283 in Civil Suit No.915 of 1989.

(2.) The petitioners before the learned Single Judge are the original defendant Nos.1 to 3 before the trial Court.

(3.) The facts, which emerge from the record, can be summarized thus:-