SWIGGY LTD. Vs. AGROMECH INDUSTRIES

JUDGEMENT

(1.) Heard Mr. L.Ravichandar, learned Senior Counsel appearing on behalf of Mr. S.V.Akarsh, learned counsel on record for the petitioner; and Mr. N.Vimal Kumar, learned counsel on record for respondent No.1.

(2.) The instant Civil Revision Petition under Article 227 of the Constitution of India has been filed by the petitioner assailing the order dtd. 25/2/2026, in I.A.No.1296 of 2025 in O.S.No.01 of 2025, passed by the XIV Additional Chief Judge, City Civil Courts at Hyderabad.

(3.) The petitioner herein is the defendant No.1 and respondent No.1 herein is the plaintiff before the Trial Court. For convenience, the parties are being addressed in respect of their status before the Trial Court.