NCC LIMITED Vs. NATIONAL INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) The three Civil Revision Petitions arise out of a common order dtd. 5/8/2024 passed by the Special Judge for Trial and Disposal of Commercial Disputes, Rangareddy District at L.B. Nagar, in three Execution Applications - E.A.No.7 of 2024 in C.E.P.No.16 of 2023, E.A.No.8 of 2024 in C.E.P.No.17 of 2023 and E.A.No.9 of 2024 in C.E.P.No.18 of 2023 respectively.

(2.) The petitioner is the plaintiff/decree-holder and the respondent is the defendant/judgment-debtor.

(3.) The three E.As were filed by the petitioner under Rule 232 of the Civil Rules of Practice for withdrawing an amount of Rs.21,91,53,174.00 deposited by the respondent/Judgment Debtor subject to the petitioner furnishing acceptable security in the Trial Court.