P N N INTERNATIONAL Vs. PREMKUMAR CHOTALA

JUDGEMENT

(1.) Leave to correct the name and address of the respondent in Letters Patent Appeal No. 1190 of 2011 and Civil Application No. 8499 of 2011 is granted.

(2.) This group of Letters Patent Appeals involves common points and prayers, hence they are heard together and are being disposed of by this common judgment and order.

(3.) The appellant, PNN International Company, has preferred these Letters Patent Appeals challenging order dated 30.6.2011 passed by learned Single Judge dismissing the writ petitions, being Special Civil Application No. 1917 of 2011 with Special Civil Application No. 6562 of 2011 to Special Civil Application No. 6584 of 2011 filed by the appellant with cost of ' 710,000/-, to be paid to each respondent. The appellant filed the above-referred writ petitions, challenging-