GEMINI COMMUNICATIONS LIMITED Vs. MERRILL LYNCH INTERNATIONAL

JUDGEMENT

(1.) This Memorandum of Civil Revision has been directed against the fair and decretal order dated 19.8.2013 and made in the interlocutory application in I.A. No. 3866 of 2013 in O.S. No. 7452 of 2012 on the file of the learned XVII Assistant Judge, City Civil Court, Chennai. The revision petitioner herein is the defendant in the suit in O.S. No. 7452 of 2012, whereas the respondent is the plaintiff.

(2.) For easy reference and for the sake of convenience, the respondent herein may hereinafter be referred to as the plaintiff and the revision petitioner be referred to as the defendant wherever the context so require.

(3.) The plaintiff has filed the above suit in O.S. No. 7452 of 2012 as against the defendant, seeking the following reliefs:--