P.S.MOHAN Vs. VECTONE INDIA

JUDGEMENT

(1.) The applicants in A.No.1012 of 2021 are the plaintiffs in the suit in C.S.No.93 of 2021 and the respondent is the defendant in the suit.

(2.) The suit has been filed for the following prayers:

(3.) The facts and circumstances which gave rise to the filing of the suit and the applications are stated hereunder.