SUJALA PIPES PVT. LTD. Vs. MONARCH PIPES LIMITED

JUDGEMENT

(1.) THIS Court issued Rule Nisi on 14 -12 -2007. A counter affidavit is filed by the second respondent.

(2.) HEARD Sri P. Badri Premnath, learned Counsel representing the writ petitioner, Sri K.V. Anil Kumar, counsel representing the first respondent, Sri M. Narender Reddy, counsel representing the second respondent, Sri S. Sriram Reddy, counsel representing the third respondent and Sri Y.V. Ravi Prasad, counsel representing the fourth respondent.

(3.) ON the contrary, Sri M. Narender Reddy, representing the second respondent had taken this Court through the contents of the counter affidavit and would maintain that after long lapse of time, though the writ petitioner had knowledge about the order made, he filed an appeal only with a view to delay the proceedings and hence the impugned order is in accordance with law. The counsel representing respondents 1,3 and 4 had taken some other stand before this Court.