ROLAND CORPORATION Vs. SANDEEP JAIN

JUDGEMENT

(1.) Ia No.543/2019 (of the plaintiff under Order XV-A CPC as applicable to Commercial Suits)

(2.) The counsel for the defendant appears on advance notice.

(3.) I have enquired from the counsel for the plaintiff as to what directions are required at this stage in the Case Management Hearing, even if Case Management Hearing is permitted to be held at this stage.