Andhra Pradesh High Court - Amravati
Tata Consultancy Services Limited vs Mr.Vuppu Kanaka Raju on 2 March, 2022
IN THE HIGH COWIRT OF ANDHRA PRADESH AT AMARAVAT! WWE Ne tae THE SECOND DAY OF MARSH, WO THOUSAND AND TWENTY TWO 'PRESENT: THE HONOURABLE SRI JUSTICE AHSANUDDBIN AMANULLAHeE" ANB THE HONOURABLE SR} JUSTICE GANNAMANENI RAMAKRISHNA PRASAD __.. CHIL REVISION PETITION NCr 198 OF 2022 -~ Sshveen: Tata Gansullanoy Services Limited, (A Company Register red under Companies Act, 1998) Having its Regd. Office at Nirmal But ding, gf J cor, Neririan goint, Mumbai, Maharashtra, Pin 400021, india Rep by is Authorized Signatory, . 'ry Madhav Anshan, Age: Adull, Occ: Servios, Tal 022-07 788089 Emall ich madhav anchan@ics. com Petitioner/Petitioner/Defandant AND _whs Mir Muppu Ranaka Rai, Woy, Satyanarayana, aged about 48 years, Occ: - Business, Residence at Door No.1d-2-/2, Admin Chamber, Hote! Meena Paradise Building, Beside Dr Muddu Krishna Hospital, Old Gajuwaka Junclion Visakhapainam - 860026 2. vie IONS COMMUNICATIONS, A Partnershio Fim, Ren. by its Pariner MR. "-- UPPU KANSKA RAIU, Slo. V. Satysnarayana, aged about 46 years, Having its Reed Office at Door No 1-2-0/8, Admin Chamber, Hotel Meena Paradise RBuiding, Beside Dr Muddu Krishna Hoasmital, Old Galuwaka Junction, Visakhapainam - 550026. & Mis. IONS INSTITUTE OF ADVANCED TECHNOLOGY (4 Propristarship Firm}, _ Rep. by MR. YUPRPU KANAKSA RAJU oa. V Salyanarayana, aged sbaut 46 years, Residence at Door No. 10-2-G/2 12, Admin Chamber _ Hotel Meana Paradise Building, Beside Dr. Muddu Krishna Hasoial, Ole Gaiuwaka Junctian, Jigakhapainam -- 530086. <om' . mespondante/Respoandents/Piginitls Felitian under Artinie eer of the Constitution of india, praying thet in the ancumistanoes stated in the grounds filed herein, the Hk ah Court may be ee ta set aside the impugned order dated OS. 72, 2024 passed in LAN ISa2021 In OOS No2i2024 by the learned Special J udge for Trial and Disposal of Commercial Disputes at Visakhapatnam and cUNSE quently rayect the plaint by allowing thie Civil Revision Patton the interest of justice and equity. we oo. IA NO: TOF 2022 Petition under Section 151 CRO praying that in the clrcumstanoss stated in the aiidavit fled in supnort of the petition, the High Court may be pleased to grant stay of allfurther proceedings in COS No.2/2021 on the file of the Court of the Special Judge Vor Trial Dissosal of Commercial Dispufes at Visakhapatnam, pending disposal of CRP No. 199 of 2022, an the file of the High Court. IANO» 2 OF 2022 Patiion under Section 157 CRO sraying that in the circuristances stated in the aiicavit fled in support of the petition, the High Court may be Pisased to extend the interim order passed in LA No. 1 of 2022 in CRP No 19Q/2022 Dated: 69.02 2022 until further orders pending digposal of the above Civil Revision Petition in the Interest of justice, The pelfion/Appeal COMING ¢ on for hearing, upon perusing the Petition and the afidavil fled in support the! reat andl the order of the High Court order dated O89 G2 2022 t made herein and upan hearing the arguments of Sd Venkat Reddy Donthi Reddy, 2 See Shee | Cheated ~~ Raw & ED aa ow Seay wen ye i pus Advaoate for the Petitioner and MrAshok Ram Kumar, iearned counsel for the Rasounsents. ORDER:
iPer Han'ide Mr. Justice Absannddin Amanullak} "Heard Nir. Venkat Reddy Donthi Reddy, lsarned counsel far the petitioner and Nir. Ashok Ram Kumar, learned counsel for the respondents.
2. Learned caurssi for the petitioner submits that a voluminous counter affidavit has been served on him yesterday (01.09.2022) raising many issues, which require seeking instructions and may alsa require him to Ale a rejoinder. s.Accordingly, prayer was made for adjourning the matter for three weeks for the said purpose.
4 Learned counsel for the respondents submitted that the Court may not grant three weeks for that purpose. S. Having regard to the aforesaid, the matter be Heted on 254.2022.
8. in the meantime, lsamed counsel! for the petitioner shall serve cony of his rejoinder on learned counsel for the respondents within fbvo weeks Le., by 78.03, 2022.
7. Time in the meanwhis to be uffized by the isarned counee! for the respondents for being prepared in tha matter.
8. The Court would aise requeat iearned counsel fo Ale a short meme indicating the relevant plesdings and the annexurea for batter appreciation of the matter, in view of the pleadings running Inte hundreds of pages.
8. TH the next date, interim order fo continue. On view of the fact that LA.No.g of 8022 has been filed specifically seeking extension of the interim order, [ef copy of the same be alse furnished to the learned counsel for the respanderia by tomorrow (03, 08. 4.2022). ° fe BI JAVA BABU ASSISTANT REGISTRAR Rd PYRUE COPYY c SECTION OFFICER ye Special Judge for Trial Disposal of Commercial Disputes at Visakhshatnarn One CC te Srl Venkat Reddy Donthi Reddy, Advocate [OP UCI _-- One OC to Sri Ashok Ram Kumar, feared counsel [OPLUC) Two spare copes
4. int Bo TE ot ae orcad wey rosa wows REARS we ~ NiGH COURT Aad & GRRPS DATED 02/2022 NOTE: LISTED ON 25.03.2022 ORDER GRP.No.188 of 2022 INTERIM ORDER EXTENDED