BHARATI SHIPYARD LTD Vs. ETERNITY TRADING FZC

JUDGEMENT

(1.) THOUGH this matter is posted in Admission list, with the consent of learned counsel for the parties, the same is taken up for final disposal.

(2.) THE appellant, assailing the correctness of the order dated 05/06/2012 passed on I.A.No.2/2012 in A.A. No.53/2012 by the I Additional District Judge, D.K., Mangalore, vide Annexure-A, has presented this appeal.

(3.) THE said application had come up for consideration before the Trial Court on 5th June 2012. The Trial Court, without ordering notice to the respondents has rejected the said application vide Annexure-A. Being aggrieved by the order impugned, the appellant has presented this appeal,seeking appropriate reliefs as stated supra.