HYD ALLWYN LTD Vs. K PATEL

JUDGEMENT

(1.) These are applications for the amendment of the cause title in the judgment and decrees passed by this court on 19-1-1985 in CCCA. Nos. 105, 121 and 123 of 1977.

(2.) Three suits OS. Nos. 111/73, 223/74 and 319/73 were instituted by the Hyderabad Allywn Metal Works Limited, Sanathnagar, Hyderabad, against the respondent in these three petitions. The suits were dismissed by the decree and judgment dated 7-4-1977. Against the said decree of dismissal of the suits, the Hyderabad Allwyn Metal Works Limited preferred three appeals to this court as CCCA. Nos. 105, 121, and 153 of 1977 against OS. Nos. 111/73, 223/74 and 319/73. These appeals were allowed by my judgment dated 19-1-1985 after notice to the respondents-plaintiffs and after hearing the respective counsel for the parties. Against my judgment rendered in the above three appeals decreeing the suits in favour of the company, the defendants preferred Letters Patent Appeal Nos. 155, 157, and 153 of 1985 before a Division Bench of this court. It is not disputed before me and it is also disclosed by the record in the case that these L P. As. were dismissed at the stage of admission on 19-4-1985.

(3.) In these appeals, the Company was described by the judgment-debtors, as Messrs. Hyderabad Allwyn Metal Works Limited in the same manner in which it was described in the plaint. Against the judgment of the Division Bench, special leave petitions were filed before the Supreme Court as Civil Nos. 7712-13 of 1985 (A/N) only in LPA. Nos. 157 and 158 of 1985, but not in LPA. No. 155/85. The Supreme Court dismissed the special leave petitions on 19-4-1985. It is stated that the respondents in ths appeals were given notice , The order of the Supreme Court produced before me shows that the special leave petition was dismissed, at the stage of admission of the appeal.