SNP PUNJ Vs. PUNJ STAR INDUSTRIES PVT. LTD.

JUDGEMENT

(1.) CS (OS) No.4607/1992 was filed by M/s. Punjstar Industries Pvt. Ltd. (respondent herein) against three defendants, namely, Atna Engineering Pvt. Ltd., Shri SNP Punj and Shri Uday Punj. While Atna Engineering Pvt. Ltd. was sued as defendant No.1, Shri SNP Punj and Shri Uday Punj were impleaded as defendants No.2 & 3, in their capacity as Managing Director and Director respectively.

(2.) FEELING aggrieved by the judgment and decree dated 06.09.2010 passed by the learned Single Judge in the civil suit, the appellants, that is, Shri S.N.P.Punj and his son Shri Uday Punj have preferred the present appeal bearing RFA(OS) No.120/2010 impugning the judgment and decree in the above suit.

(3.) ON the notice of the appeal being served, the respondent questioned the maintainability of the appeal as the defendant No.1 company was not impleaded as a party in the appeal.