LAWS(MAD)-2021-2-134

E. RAJAKUMARAN Vs. JOHOKU MANUFACTURING PVT. LTD.

Decided On February 09, 2021
E. Rajakumaran Appellant
V/S
Johoku Manufacturing Pvt. Ltd. Respondents

JUDGEMENT

(1.) The matter was heard through "Video Conference".

(2.) This Original Side Appeal has been filed against the order of the Learned Single Judge refusing to grant leave to file a Suit against the Respondent before this Court.

(3.) The Appellant proposed to file a Suit with the following prayer;