PSA NITROGEN LIMITED Vs. MYLAN LABORATORIES LTD.

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.12.06.2018 in I.A.No.208 of 2017 in O.S.No.899 of 2014 passed by the X Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The petitioners are defendants in the suit O.S.No.899 of 2014.

(3.) The respondent has filed the said suit against the petitioners for recovery of a sum of Rs.43,83,981.45 ps. and also for further interest @ 18% per annum from the date of institution of the suit till the suit is decreed on the principal amount of Rs.28,05,000/-.