SUPERINTENDING ENGINEER Vs. KPC PROJECTS LIMITED

JUDGEMENT

(1.) Mr. C.V.Mohan Reddy, learned Senior Counsel representing Mr. K.Dhananjaya Naidu, learned counsel for the petitioner, appears through video conferencing. Mr. Arvind Kumar Agarwal, learned counsel for the respondent.

(2.) With the consent of the learned counsel for the parties, the civil revision petitions are heard finally.

(3.) In C.R.P.No.4156 of 2024, the petitioner has assailed the validity of the order dtd. 19/9/2024 passed in C.E.A.No.1 of 2024 in C.E.P.No.8 of 2024, whereas in C.R.P.No.4220 of 2024, the petitioner has assailed the validity of the order dtd. 18/12/2024 passed in C.E.A.No.16 of 2024 in C.E.P.No.8 of 2024 by the Court of the Additional Special Court in the Cadre of District Judge for Trial and Disposal of Commercial Disputes at Hyderabad, City Civil Court, Hyderabad (hereinafter referred to as, "the Executing Court"). The common issue arises for consideration in these civil revision petitions i.e., with regard to territorial jurisdiction of the Executing Court to deal with the execution petition filed by the petitioner. Therefore, these civil revision petitions are heard analogously and are being decided by this common order.