PIPELINE INFRASTRUCTURE LIMITED Vs. NAGARJUNA FERTILIZERS AND CHEMICALS

JUDGEMENT

(1.) Mr. D.Narendar Naik, learned counsel for the petitioner. Mr. Avinash Desai, learned Senior Counsel appears for Mr. Nikhil Khadkikar, learned counsel for the respondent. Mr. Chandrasen Reddy, learned Senior Counsel appears for Mr. Sai Sanjay Suraneni, learned counsel for the proposed respondent in C.R.P.No.3603 of 2023.

(2.) These Civil Revision Petitions under Article 227 of the Constitution of India have been filed against the order dtd. 14/11/2023 in C.E.P.Nos.13 and 14 of 2023 passed by the Commercial Court.

(3.) Brief facts: