V3 CHAINS Vs. KODALI SHOBA RANI

JUDGEMENT

(1.) This civil revision petition is filed invoking the provisions of Article 227 of the Constitution of India aggrieved by the order dtd. 14/11/2014 passed by the Additional Special Court in the cadre of District Judge for trial and disposal of Commercial Disputes at Hyderabad (hereinafter referred as 'the Commercial Court') in I.A.No.240 of 2023 in C.O.S.No.17 of 2023, whereunder the application filed by the petitioner seeking rejection of the plaint was dismissed.

(2.) Heard Sri Dida Vijaya Kumar, learned counsel for the petitioner and Sri K.R.Raman, learned counsel for the respondent.

(3.) Brief facts of case: