M/S. CJP INDUSTRIES Vs. AMITHA BISHNOI

JUDGEMENT

(1.) This Appeal has been directed against the fair and decretal order passed by the learned single Judge of this Court in A.No.4830 of 2018 in A.No.1436 of 2018 in E.P.No.146 of 2016, by order, dated 04.06.2019.

(2.) The fact in nutshell to be noted for the disposal of this Appeal are as follows :

(3.) We have heard Mr.Ravi Raja, learned counsel appearing for the appellant, Mr.Sharath Chandran, learned counsel appearing for respondents 1 and 2 and Mr.Nithiyaesh, learned counsel appearing for the third respondent.