G.V.SAMPATH Vs. VELLORE INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) These two memorandum of Civil Miscellaneous Appeals have been directed against the common order dated 23.11.2015 and made in I.A.Nos.126 and 128 of 2014 in the suit in O.S.No.67 of 2014 on the file of the learned Principal District Judge, Vellore.

(2.) The petitioner in both the applications is the appellant in these two appeals. The respondents therein are the respondents herein.

(3.) It is manifested from the records that the appellant has filed a suit in O.S.No.67 of 2014 on the file of the learned Principal District Judge, Vellore as against the respondents herein seeking the following reliefs: