C-STAR ENGINEERS AND CONTRACTORS Vs. IDMC LIMITED

JUDGEMENT

(1.) Heard Sri A.S.C.Bose, learned counsel for the petitioner and Sri Umar Abdullah, learned counsel, representing Sri S.V.S.S.Siva Ram, learned counsel for respondent N0.I-IDMC Limited, Gujarat, respondent Nos.2 and 3 are the Executive Director and the Assistant Manager representing of respondent N0.I.

(2.) These Civil Revision Petitions filed under Article 227 of the Constitution of India are inter-related, arising out of the Common Order dtd. 5/12/2023. So, are being disposed of by this Common Order.

(3.) The petitioner is the plaintiff in C.O.S.N0.IO of 2022 ('COS') on the file of the Court of the Special Judge for Trial and Disposal of Commercial Disputes, Visakhapatnam ('the Special Judge'). The respondents are the defendants in COS.