CTM LABS PRIVATE LIMITED Vs. NAVA LIMITED

JUDGEMENT

(1.) This Commercial Court Appeal is filed challenging the order dtd. 4/5/2026 passed by the Court of the Principal Special Court in the Cadre of District Judge for Trial and Disposal of Commercial Disputes, City Civil Court at Hyderabad, (for short, "the trial Court"), in I.A No.320 of 2026 in C.O.S.No.260 of 2026, filed by respondent No.1 under Order XXXIX Rules 1 and 2 read with Sec. 151 of the Code of Civil Procedure, 1908 (for short, "CPC").

(2.) Sri Vikram Pooserla, learned counsel representing Ms. Manasvi Reddy Jakka, learned counsel appearing for respondent No.1, entered appearance by virtue of caveat.

(3.) Heard Sri Avinash Desai, learned counsel representing Sri TPS Harsha, learned counsel for the appellant and Sri Vikram Pooserla, learned counsel representing Ms. Manasvi Reddy Jakka, learned counsel for respondent No.1.