STERLING IRRIGATIONS Vs. BHARAT INDUSTRIES

JUDGEMENT

(1.) Heard Sri Prateek Kumar, learned counsel for the petitioners and Ms. Chhaya Gupta, learned counsel for the respondent.

(2.) Present petition has been filed for setting aside the impugned order dtd. 6/5/2024 passed by the learned Commercial Court No.2, Agra in Original Suit No. 04 of 2015 (M/s. Bharat Industries vs. M/s Sterling Irrigation and others)

(3.) Pleadings are exchanged between the parties. With the consent of parties, writ petition is being decided at the admission stage itself.