NEHA BUS SERVICES PVT LTD Vs. PINTU

JUDGEMENT

(1.) Petitioner is defendant before the learned Trial Court.

(2.) The case is already at the stage of final arguments.

(3.) The plaintiff -M/S Pintu has filed a commercial suit seeking recovery of a sum of more than Rs.1,00,00,000.00 towards the non-payment of arrears of parking charges of the buses of defendant.