TRISQUARE SWITCHGEARS PVT. LTD. Vs. SANYAM KAUSHIK

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) At the outset, we may note that Mr Surinder Goel, learned counsel, who appears on behalf of the appellant/defendant, has indicated to us that the record filed by him with the appeal would suffice for proceeding further in the appeal. Accordingly, the appeal is taken up for hearing and final disposal at this stage itself.

(3.) This appeal is directed against the judgment dtd. 12/1/2024 passed by the learned District Judge, Commercial Court-5, Central District, Tis Hazari, Delhi.