BRITISH SCHOOL SOCIETY Vs. BRITISH INTERNATIONAL SCHOOL

JUDGEMENT

(1.) IA No.15651/2021 is moved by the defendant under Order 39 Rule 4 CPC for vacation of the ad-interim order dtd. 3/9/2021.

(2.) With the consent of learned counsels for parties, arguments on this application have been heard without seeking its response from the plaintiff.

(3.) On 3/9/2021, this Court interalia directed as under:-