SHAIK MUNNI Vs. JAGAN MOHAN SALT INDUSTRIES

JUDGEMENT

(1.) The plaintiff in O.S. No. 26 of 1998 on the file of the court of Senior Civil Judge, Srikakulam, is the petitioner in C.M.P. No. 15114 of 2002, which is filed to vacate the interim order dated 15-5-2002 passed in CM.P.No. 10005 of 2002 in A.S.No. 932 of 2002.

(2.) The defendants in the said suit are the petitioners in the other petition i.e., C.M.P.No. 8596 of 2002, which is filed to suspend the operation of the judgment and decree in the suit.

(3.) As the subject matter of the dispute in both the matters is one and the same, both the petitions are disposed of by this common order. For the sake of convenience and easy reference, the parties herein are referred to as they are arrayed in the suit.