SRI VISHNU CONSTRUCTIONS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Civil Revision Petitions arise out of two orders dtd. 10/6/2025 passed by the Special Judge for Trial and Disposal of Commercial Disputes, Ranga Reddy District ('Commercial Court') in IA.No.224 of 2025 in COS.No.39 of 2021 and I.A.No.263 of 2025 in COS.No.46 of 2021.

(2.) COS.No.39 of 2021 was filed by the petitioner/plaintiff seeking the relief of declaration and for the recovery of a sum of Rs.5,17,65,337.00 along with interest against the respondents/defendants. COS.No.46 of 2021 was also filed by the petitioner seeking the relief of declaration and for the recovery of a sum of Rs.9,07,27,864.00 along with interest against the respondents/defendants.

(3.) I.A.No.224 of 2025 and I.A.No.263 of 2025 were filed by the respondents/defendants in the two Suits i.e., COS.No.39 of 2021 and COS.No.46 of 2021, respectively, seeking leave of the Court to file the documents listed in the IAs and for the Court to receive the same by condoning the delay. The respondents/defendants in I.A.No.263 of 2025, contended that the said documents could not be filed along with their Written Statement as the said documents had been misplaced and were recently traced during the course of a search. It was submitted by the respondents/defendants in both the I.As. that the said documents could not be marked by the respondents/defendants as they were not available on record with the Court bundle.