SAI RESOURCE PVT. LTD. Vs. ASPIRE TECHNO ENGINEERS

JUDGEMENT

(1.) Heard Sri S.V.S.S.Siva Ram, learned counsel for the petitioner.

(2.) The petitioner is the defendant in C.O.S.No.5 of 2024 on the file of the Court of Special Judge for Trial and Disposal of Commercial Disputes, Visakhapatnam (in short 'Special Court').

(3.) The respondent/plaintiff filed O.S.No.222 of 2019 on the file of the Court of the learned II Additional District Judge, Visakhapatnam,for recovery of a sum of Rs.1,38,21,843.00 together with interest @ 25% per annum from the petitioner/defendant.