VISAKHAPATNAM PORT AUTHORITY Vs. VISHWANADH AVENUES

JUDGEMENT

(1.) Heard Sri Ravi Teja Padiri, learned counsel for the appellant and Sri Dammalapati Srinivas, learned Advocate General along with Sri S.V.S.S.Siva Ram, learned counsel for the respondent.

(2.) The respondent, M/s.Vishwanadh Avenues India Private Limited, represented by its Managing Director, filed C.AO.P.No.37 and C.AO.P.No.38 of 2025 before the learned Court of Special Judge for Trial and Disposal of Commercial Disputes at Visakhaptnam (in short the Special Judge), seeking interim measure under Sec. 9 of the Arbitration and Conciliation Act, 1996 (in short the Act, 1996).

(3.) The 1st appellant, the Visakhapatnam Port Authority, represented by its Chairman (respondent in CAOP) filed counter and the 2nd appellant, the Chief Engineer, Visakhapatnam Port Authority, filed the adoption memo adopting the same counter- affidavit.