ANIL.M.P Vs. CAPITAL FINSERV LTD

JUDGEMENT

(1.) The original petition is filed challenging the order passed in IA No.6/2023 in CS No.490/2021 by the Commercial Court, Ernakulam. The petitioners are the defendants, and the respondent is the plaintiff.

(2.) The relevant antecedent facts leading to the impugned order are:

(3.) Heard; Sri. K.V Sanosh, the learned Counsel appearing for the petitioners on admission.