ASIAN PAINTS (INDIA) LTD Vs. SATISH KUMAR

JUDGEMENT

(1.) None has appeared for the defendant Nos. 1 to 2 despite passover. Accordingly, they are proceeded ex-parte. Defendant No. 3 was proceeded ex-parte on 07.02.2012. Defendant No. 4 already stands deleted from the array of defendants on 07.02.2012.

(2.) I have heard learned counsel for the plaintiff who has taken me to the record and made his submissions. I now proceed to dispose of the suit.

(3.) The case of the plaintiff is that it is a company incorporated under the Companies Act, 1956. Shri Sunil S. Jaifalkar is the constituted attorney of the plaintiff who has instituted the suit. The Power of Attorney dated 27.01.2003 executed in his favour is Ex.PW1/1.