KENT RO SYSTEMS LTD. Vs. AMIT KOTAK

JUDGEMENT

(1.) Though the report of service is awaited but the counsel for the plaintiffs has filed affidavit of service of both the defendants.

(2.) One gentleman disclosing himself to be Mr. Amit Shabhulal Kotak appears and the counsel for the plaintiffs states that she identifies him as defendant No. 1. The said Mr. Amit Shabhulal Kotak has also handed over his Driving Licence and a self attested photocopy of the same be kept by the Court Master on the file.

(3.) The defendant No. 1 states that he has no objection to the suit, insofar as for the relief of permanent injunction, being decreed against him subject to the plaintiffs giving up their claim for damages and accounts.