PEPI DEVI Vs. GM MODULAR PRIVATE LIMITED

JUDGEMENT

(1.) The Learned Single Judge allowed the common order in (T).OP(TM).Nos.319 & 320 of 2023, dtd. 6/9/2024.

(2.) The appellant/D.Pepi Devi, appeal filed under Clause 15 of Letters Patent against the order passed in (T).OP(TM).No.320 of 2023, dtd. 6/9/2024. The Registry has returned the papers, raising the issue of Maintainability.

(3.) The Registry states that how the appeal will lie against the order which is not enumerated in Order 43, Rule 1 of C.P.C. Therefore, the matter is listed before us to decide on maintainability.