DRS INFRA Vs. A.R.RESURGENCE RESOURSCES LLP

JUDGEMENT

(1.) We have heard Mr.V.Ravinder Rao, learned Senior Counsel, argued on behalf of Mr.Arvind Geedipelly, learned counsel for the appellants/defendant Nos.2 and 3; Mr.A.Venkatesh, learned Senior Counsel, argued on behalf of Mr.Aruva Raghuram Mahadev, learned counsel for the respondent No.1/plaintiff and Mr.K.Durga Prasad, learned counsel for the respondent No.2/defendant No.1.

(2.) Civil Miscellaneous Appeal No. 221 of 2024 has been filed by appellants/defendants Nos.2 and 3, challenging the order dtd. 19/3/2024 in I.A. No. 125 of 2023. Similarly, Civil Miscellaneous Appeal No.230 of 2024 has been preferred by the same appellants, contesting the order dtd. 19/3/2024 in I.A. No.126 of 2023.

(3.) As both appeals arise from orders passed in related interlocutory applications within O.S. No.150 of 2023, before the IV Additional District Judge, Ranga Reddy District at L.B. Nagar, and since the reliefs sought are similar, they are being heard and adjudicated together in this common judgment.