Andhra Pradesh High Court - Amravati
Essemm Logistics vs Darcl Logistics Limited And Another on 16 July, 2019
Author: T. Rajani
Bench: T. Rajani
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SIXTEENTH DAY OF JULY
TWO THOUSAND AND NINETEEN
: PRESENT:
THE HONOURABLE SMT JUSTICE T. RAJANI
CIVIL REVISION PETITION NO: 7480 OF 2017
Between:
Essemm logistics, Having its Office at 201 and 202, Daeshan Paradise, 31-33-115,
Neelamma Vepachettu, Assam Gardens, Visakhapatnam 530020, (Andhra Pradesh,
Rep. by its Managing Partner, Mrs. B. Nagamani).
...Petitioner
AND
1. DARCL Logistics Limited, A company registered under the Companies Act,
Having its Registered Office at M-2, Himland House, Karampura Commercial
Complex, New Delhi. Having its Corporate Office at 3rd Floor, SCO 47, Old
Judicial Complex, Civil Lanes, Gurgaon 122 001 (Haryana State) and having its
Branch Office at Road No. 7-9-27, Ward No. 7, Opposite Electric Power Sub-
Station, Panthulugarimeda, Gajuwaka, Visakhapatnam 530026 (Andhra
Pradesh).
2. Lee and Muirhead Private Limited,, Having its Registered Office at ORICON
HOUSE, 12K, Dubash Marg, Mumbai 400 023 (Maharashtra), And represented
by its Managing Director and also having Their Office at 201 & 202 Daeshan
Paradise, 21-33-115, Neelamma Vepachettu, Assam Garden, Visakhapatnam
530 020 (Andhra Pradesh).
(2nd Respondent herin is not necessary party 1 to this CRP)
...Respondents/Defendant
Petition under Article 227 of the Constitution of India, praying that in the
circumstances stated in the grounds filed herein,the High Court may be pleased to set
aside the impugned order dated 21-09-2017 passed in I.A. No.783 of 2014 in O.S. No.
79 of 2013 on the file of the VI Additional District Judge, Visakhapatnam.
IA NO: 1 OF 2017
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to stay of all
further proceedings in OS.No. 79 of 2013 on the file of the VI Addl. District
judge,Visakhapatnam,pending disposal of CRP 7480 of 2017, on the file of the High
Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court order dated 31-08-2019, 23-10-
2018 & 21-12-2018 made herein and upon hearing the arguments of SRI DANTU
SRINIVAS, Advocate for the Petitioner, and of Smt. V.Meenakshi, Advocate for the
Respondent No.1, and the Court made the following.
ORDER
"At request, post on 22/7/19. Interim order to continue till then."
Sd/I.Naga Lakshmi ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To,
1. The file of the VI Additional District Judge, Visakhapatnam
2. One CC to SRI. DANTU SRINIVAS Advocate [OPUC]
3. One CC to Smt. V.Meenakshi, Advocate [OPUC]
4. One spare copy SP HIGH COURT TRJ DATED:16/07/2019 NOTE: POST ON 22-07-2019 ORDER CRP.No.7480 of 2017 EXTENSION OF INTERIM ORDER SP 17/07/2019 HIGH COURT TRJ DATED:16/07/2019 NOTE: POST ON 22-07-2019 ORDER CRP.No.7480 of 2017 EXTENSION OF INTERIM ORDER