LAWS(MAD)-2014-9-87

LILLIPUT KIDSWEAR LIMITED Vs. ASHOK TEX

Decided On September 01, 2014
Lilliput Kidswear Limited Appellant
V/S
Ashok Tex Respondents

JUDGEMENT

(1.) IN spite of repeated adjournments, the petitioners are not ready to get along with the matters. In view of the same, this Court is not inclined to grant further adjournment. Hence, the Criminal Original Petitions stand dismissed. Consequently, connected miscellaneous petitions are closed.