(1.) Learned Counsel who appears on behalf of the respondents submits that his client is not in touch with him. He seeks discharge, which is allowed.
(2.) Notice was issued in this matter as far back as on 12/2/2024. On 23/8/2024, this Court had directed that this matter be listed for final hearing in the category of final hearing matters. Thereafter, the matter has been listed twice. The respondents is the beneficiary of the order under challenge in this appeal, whereby the ad interim injunction granted to the appellant-plaintiff by his predecessor has been vacated by the learned District Judge (Commercial Court)["the learned Commercial Court" hereinafter]. Given the nature of the order which is under challenge and the fact that this case has been listed on several earlier occasions, we are not inclined to adjourn the matter awaiting the convenience of the respondents.
(3.) In our view, the impugned order is patently illegal and cannot sustain.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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