P. PREM KUMAR Vs. M. MOHAN RAO

JUDGEMENT

(1.) Civil Revision Petition Nos.3314, 3315 and 3553 of 2024 are filed aggrieved by the orders dtd. 13/2/2024 passed in E.A.No.29 of 2023 in C.E.P.No.10 of 2022, E.A.No.28 of 2023 in C.E.P.No.11 of 2022 and E.A.No.27 of 2023 in C.E.P.No.12 of 2022 respectively passed by the Special Judge for Trial and Disposal of Commercial Disputes, Ranga Reddy District at L.B.Nagar, in allowing review applications. 1.1. Civil Revision Petition Nos.3316 and 3552 of 2024 are filed aggrieved by the orders dtd. 28/2/2024 passed in I.A.No.667 of 2023 in A.O.P.No.507 of 2022 and I.A.No.819 of 2023 in A.O.P.No.505 of 2022 respectively passed by the XI Additional District and Sessions Judge at L.B.Nagar, Ranga Reddy District, in allowing applications filed under Order VII Rule 10 read with Sec. 151 of Code of Civil Procedure, 1908 (CPC).

(2.) Since all the civil revision petitions arise out of an award dtd. 23/5/2022 passed in Arbitration Application Nos.133, 134 and 135 of 2019 by the learned Arbitrator, these matters have been heard together and are being decided by this common order.

(3.) Heard Sri R.A.Achuthanand, learned counsel for the petitioner, and Sri Velagapudi Srinivas, learned counsel for the respondents.