(1.) These two C.M. As. are directed against the order dated 14.02.2011, passed by the II Additional Chief Judge, City Civil Court, Hyderabad, dismissing the O.P. Ns. 2312 and 2313 of 2009 holding that the Court has no jurisdiction to entertain them.
(2.) Facts of the case, which are necessary for disposal of these two appeals, may briefly be noted, and they run thus:
(3.) The appellant, namely M/s. Progressive Constructions Ltd., is a Public Limited Company. It is engaged in the business of and carrying out construction activities throughout the world, including India. The appellant registers an annual turnover of INR 10,000 Million. It undertakes all types of civil engineering contracts, such as irrigation, power, water, rail, transport, health, housing, industrial and commercial establishments, of any magnitude all over the world.