MEENAKSHI ENERGY LIMITED Vs. SIEMENS LTD

JUDGEMENT

(1.) These two Appeals arise out of two separate orders dt.02.11.2019 passed by the XXIV Additional Chief Judge-cum-Judge, Commercial Court, City Civil Court, Hyderabad in I.A.Nos.723 and 724 of 2019 in COS No.42 of 2019 on his file. The relief prayed in the suit

(2.) The said suit had been filed by M/s. Siemens Limited (1st respondent in the appeals) against the appellant, M/s. Meenakshi Energy Limited and respondents 2 to 4 for the following reliefs:

(3.) The case of the 1st respondent/plaintiff in COS No.42 of 2019 is that there were two Tripartite Agreements dt.17.01.2017, one for erection and another for supply, between the appellant, the 1st respondent and the 3rd respondent, wherein the 1st respondent was appointed as sub- contractor to carry out erection and supply of balance of plant equipments/systems scope at the appellant's thermal power plant situated in Nellore District in Andhra Pradesh.