BINDAL EXPORTS & IMPORTS Vs. MANIK GUPTA

JUDGEMENT

(1.) CM No. 682/2015

(2.) ALLOWED subject to deficiency being rectified.

(3.) THIS is a regular second appeal filed by the appellant against the judgment dated 22.11.2014 passed by the first appellate court upholding the judgment and decree passed by the trial court on 05.02.2013 decreeing the suit of the respondent/plaintiff for permanent and mandatory injunction.