CHEM ACADEMY PVT. LTD Vs. SUMIT MEHTA

JUDGEMENT

(1.) The background facts and reliefs sought in both the Petitions are similar, and therefore, the same are being disposed of by way of a common order.

(2.) Briefly stated, the facts of the case are as follows: -

(3.) Mr. Manorajan, at the outset, states that he is not pressing prayer "b.' noted above and makes the following submissions qua the remaining prayer: