S.S.ENTERPRISES Vs. NIRAJ CEMENT STRUCTURALS

JUDGEMENT

(1.) These Appeals under Sec. 13 of the Commercial Courts Act, 2015 arise out of three suits filed by the Appellant S.S. Enterprises (Original Plaintiff) against the Respondents herein. The Appeals involve common questions of law and fact. As such they are being disposed of by this common order, by consent of parties.

(2.) For the sake of convenience the facts are narrated with reference to Commercial Appeal (ST) No.12900 of 2021.

(3.) The Appellant is a proprietorship firm while the first Respondent (Defendant No.1) is a company registered under the Companies Act, 1956. The second Respondent-Syndicate Bank Ltd, has since merged with Canara Bank. The third Respondent- ICICI Bank is an assignee under a bank guarantee furnished by the Appellant in favour of the first Respondent.