VIPULBHAI PIYUSHKUMAR CHOLIYA Vs. MOTILAL OSWAL SECURITIES LTD

JUDGEMENT

(1.) Heard learned advocate Ms.Tejal K. Shah, appearing for the petitioner, and learned advocate Ms. Disha Nanavati, appearing for the respondent.

(2.) The present application is filed under Article 227 of the Constitution of India, seeking the following relief:-

(3.) As far as possible, the parties will be referred to as per their original position before the Trial Court. THE BRIEF FACTS OF THE CASE