LAWS(TLNG)-2025-2-4

IDL EXPLOSIVES LIMITED Vs. SINGARENI COLLIERIES COMPANY LIMITED

Decided On February 13, 2025
M/S. 1Dl Explosives Limited Appellant
V/S
SINGARENI COLLIERIES COMPANY LIMITED Respondents

JUDGEMENT

(1.) Sri S.Niranjan Reddy, learned Senior Counsel representing Sri Tarun G.Reddy, learned counsel for the appellant. Sri T.Rajnikanth Reddy, learned Additional Advocate General for respondent No.1 in W.A.No.116 of 2025 which is also the sole respondent in W.A.No.117 of 2025. Sri J.Prabhakar, learned Senior Counsel representing Ms.D.Venkata Padmaja, learned counsel for respondent No.3 in W.A.No.116 of 2025.

(2.) With the consent, finally heard.

(3.) In these intra court appeals, the common order of the learned Single Judge passed in W.P.Nos.27029 and 28706 of 2024 is called in question.