ASHOK KUMAR JAISWAL Vs. UNI SANKYO LTD.

JUDGEMENT

(1.) Since the issue in the instant civil revisions petitions is one and the same and parties thereto are also same, the instant Civil Revision Petitions are being heard and disposed of by this Common Order.

(2.) Civil Revision Petition No.4573 of 2025 is filed by the petitioner under Article 227 of the Constitution of India praying the Court to set aside the impugned Order dtd. 25/11/2025 in I.A.No.592 of 2025 in O.S.No.316 of 2009; and Civil Revision Petition No.4591 of 2025 is filed by the petitioner under Article 227 of the Constitution of India praying the Court to set aside the Docket Order dtd. 28/11/2025 in I.A.No.680 of 2025 in O.S.No.316 of 2009 (for short, the 'impugned orders'). The said orders were passed by the IV Senior Civil Judge, City Civil Court, Hyderabad.

(3.) Mr.Sujith Jaiswal, learned counsel for the Heard petitioner in both the Revisions; and Mr.V. Satyanarayana Prasad, learned counsel for the respondents, in both the Revisions.