SUPRAJIT ENGINEERING LTD Vs. VINIR ENGINEERING PVT LTD

JUDGEMENT

(1.) Sri.S.Vijayashankar, Senior counsel for Mr.M.Shiva Prakash, learned counsel for the petitioners. Sri.Dhyan Chinnappa, Senior learned counsel for Sri.Prashanth Kumar S.T., learned counsel for M/S. Fox Mandal & Assts., for the respondent.

(2.) The writ petition is admitted for hearing. With consent of the parties, the same is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dated 20.11.2018, passed by the Appellate Court by which appeal preferred by the respondent under Order XLIII Rule 1 (r) of Code of Civil Procedure, 1908 has been allowed and the order of the Trial Court dated 24.03.2018 granting injunction in favour of petitioner has been set aside.