Andhra Pradesh High Court - Amravati
M/S Tata Projects Limited vs Rashtriya Ispat Nigam Limited Rinl on 10 January, 2025
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
COMMERIAL COURT APPEAL Nos.36 and 12 of 2024
PROCEEDING SHEET
Sl. OFFICE
No. DATE ORDER NOTE
3. 10.1.2025 NJS, J & JS, J
I.A. No.2 of 2024 (Interim Suspension)
IN/AND
Com.C.A. No.36 of 2024
Mr.V.V.Saketh Roy, learned counsel for the
respondent is appeared.
It is represented that the counter affidavit filed on behalf of the respondent is returned Let the same be re-presented after curing the defects.
List the matter on 24.1.2025. In the meanwhile, reply affidavit, if any, may be filed.
Com.C.A. No.12 of 2024 List the appeal along with Com.C.A. No.36 of 2024.
______ NJS, J ______ JS, J vasu