AQJ APPARELS PVT. LTD Vs. MMUNNA GARMENTS

JUDGEMENT

(1.) Captioned application has been taken out with 'Leave to Sue' ['LTS' for the sake of brevity] prayer.

(2.) When the captioned application was listed before this Commercial Division on 18/11/2022, proceedings were made and a scanned reproduction of the same is as follows : <IMG>JUDGEMENT_269_LAWS(MAD)11_2022_1.jpg</IMG> <IMG>JUDGEMENT_269_LAWS(MAD)11_2022_2.jpg</IMG>

(3.) Aforementioned proceedings shall now be read as an integral part and parcel of this order. This means that the short forms and abbreviations used in the aforementioned earlier proceedings will continue to be used in the instant order also for the sake of brevity, convenience and clarity.