AVR INFRA PRIVATE LIMITED Vs. VISAKHAPATNAM PORT AUTHORITY

JUDGEMENT

(1.) Heard the learned senior counsel for the petitioner and the learned senior counsel for the respondent.

(2.) This revision is filed against the docket order in C.A.O.P.No.2 of 2025 on the file of Vacation Court IV Additional District Judge, Visakhapatnam in the matter of the Special Judge for Trial and Disposal of Commercial Disputes, Visakhapatnam, dtd. 27/5/2025 issuing an urgent notice to the respondent on payment of process through Court and RP and listing on 27/6/2025.

(3.) The learned senior counsel for the petitioner submits that the petitioner filed an application under Sec. 9 of the Arbitration & Conciliation Act, 1996 before the said trial Court in C.A.O.P.No.2 of 2025, seeking an order of injunction and other reliefs against the respondent herein/respondent therein in which the trial Court granted the above said docket order dtd. 27/5/2025 which is assailed under Article 227 of the Constitution of India.