JHARKHAND BUILDING Vs. ANVIL CABLES PRIVATE LIMITED

JUDGEMENT

(1.) Since all the appeals are having the common issues, as such, these appeals are directed to be heard together and are being disposed of with this common order.

(2.) The instant appeals preferred under Clause-10 of Letters Patent are directed against the order dtd. 9/8/2024 passed by the learned Single Judge of this Court in Civil Review Nos.22 of 2024 and analogous cases, whereby and whereunder, the prayer to recall/review the orders passed by the learned Single Judge on different dates, i.e., in W.P.(C) Nos.5775 of 2023, 5777 of 2023, 5776 of 2023, 5778 of 2023, 6695 of 2023, 6262 of 2022 and 5458 of 2023 have been dismissed.

(3.) Since the issue involved in all these Letters Patent Appeals are identical in nature, as such, for the sake of convenience and with the consent of learned counsel for the parties, the fact involved in one of the cases, i.e., LPA No.497 of 2024 is being taken up.